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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Goa - Subsection

Section 83(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)Legitime of the parents: Where the estate leaver has no children or descendants at the time of his death but either his mother or father is alive, the legitime of the surviving parents shall consist of half of the inheritance.