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[Cites 0, Cited by 0] [Section 437(2)] [Section 437] [Entire Act]

State of Goa - Subsection

Section 437(2)(ii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ii)The amount of the share of each party shall be worked out and also the part which is allotted to the party in each type of asset, shall be shown lastly;