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[Cites 0, Cited by 0] [Section 460(2)] [Section 460] [Entire Act]

State of Goa - Subsection

Section 460(2)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)anything duly done or suffered or any right, privilege, obligation or liability acquired, accrued or incurred or any penalty, forfeiture or punishment incurred under any law so repealed shall be deemed to have been done, suffered, acquired, accrued or incurred, as the case may be, under the corresponding provisions of this Act;