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[Cites 0, Cited by 0] [Section 138] [Entire Act]

State of Goa - Subsection

Section 138(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)Where a legacy is in the alternative, that is, the testator makes a bequest of one of two or more things and one of them is destroyed, the existing thing or things shall be delivered to the legatee.