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[Cites 0, Cited by 0] [Section 433(2)] [Section 433] [Entire Act]

State of Goa - Subsection

Section 433(2)(i) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(i)The return shall be made in cash, when the inofficious part is smaller than the other part, and in such a case any party may apply for the second valuation of the bequeathed thing,