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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Goa - Subsection

Section 116(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)For the purpose of reduction, their value shall be computed as on the date the reduction is made, and neither the increase in the value resulting from the improvements made by the donee nor the decrease of such value arising from deterioration's imputable to the same donee shall be included therein.