Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of Goa - Subsection

Section 421(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)The resolution, which entrusts the payment to one or some of the parties, binds the creditors but where the creditors do not get fully paid with the properties handed over to the party or parties entrusted with the payment, the creditors may attach the properties adjudicated to the other interested parties.