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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Goa - Subsection

Section 97(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)But in the computation of such expenses, ordinary expenses which the parents are bound to incur, are not to be taken into account and the parents may dispense with collation provided the expenses do not exceed the disposable portion.