Legal Document View

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
[Cites 0, Cited by 0] [Section 437(2)] [Section 437] [Entire Act]

State of Goa - Subsection

Section 437(2)(i) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(i)The total amount of assets shall be determined by adding the values of each kind of assets as attributed to them in the valuation and in the licitation and by deducting debts which have to be paid by inheritance, legacies and encumbrances which ought to be reduced;