Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Goa - Subsection Section 34(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (1)The heir who has accepted the inheritance of the estate leaver may renounce the inheritance which the estate leaver had not accepted at the time of his death.
