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[Cites 0, Cited by 0] [Section 196] [Entire Act]

State of Goa - Subsection

Section 196(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)All dispositions which are by law permitted to be included in a will are valid if done with all the formalities required to make a will, notwithstanding that they do not contain disposition of assets.