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[Cites 0, Cited by 0] [Section 456] [Entire Act]

State of Goa - Subsection

Section 456(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Where a party is guilty of causing unjustified delay, the court may, for reasons to be recorded, make an order requiring such party to pay to the other party or parties such costs as it deems fit.