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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Goa - Subsection

Section 99(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)The collation shall be made in money, based on the value of the things as assessed at the time of the opening of the inheritance, unless the parties agree that the collation be done in kind.