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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 157] [Entire Act] State of Goa - Subsection Section 157(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)Where there be more than one legatee in similar circumstances, such legatees shall choose one of them to be the executor.
