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[Cites 0, Cited by 0] [Section 448(2)] [Section 448] [Entire Act]

State of Goa - Subsection

Section 448(2)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)When it is proved in criminal proceeding, resulting in a conviction which has become final, that the order which is sought to be reviewed was passed by giving of bribe, corruption or influence;