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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Goa - Subsection

Section 346(8) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(8)The fact that any person has been brought on record in Court proceedings other than inventory proceedings as legal representative of the deceased, shall not amount to a declaration of heirship.