Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 389] [Entire Act] State of Goa - Subsection Section 389(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (3)When the party under disability can be represented by his parents, no family council shall be appointed and its functions shall be performed by the parents.
