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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

State of Goa - Subsection

Section 376(1)(vi) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(vi)whether there are assets to be collated and give the names of the conferees. The head of the family shall also give the names and addresses of the legatees and of the creditors;