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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

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

(b)"assets" means properties, movable or immovable, corporeal, whether animate or inanimate, or incorporeal, unless repugnant to the context and includes liabilities;