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[Cites 0, Cited by 0] [Section 430] [Entire Act]

State of Goa - Subsection

Section 430(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)The constituted attorney of a person entitled to participate in the licitation may bid on his behalf provided specific powers for such purpose have been conferred on him by the power of attorney. The power of attorney or a true copy thereof duly certified by a notary public shall be placed on record.