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State of Goa - Section

Section 422 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

422. When do legatees decide on the mode of payment of debts.

- The legatees may resolve on the liabilities and the mode of their payment, only when the entire inheritance is distributed by way of legacies or when the approval of debts will result in reducing the legacies.