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[Cites 0, Cited by 0] [Section 349(1)] [Section 349] [Entire Act]

State of Goa - Subsection

Section 349(1)(vi) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(vi)when his act is declared void by a court on the account of incapacity of the parties or their attorneys or representatives, and if he had knowledge of their incapacity at the time the act was performed;