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[Cites 0, Cited by 0] [Section 448(3)] [Section 448] [Entire Act]

State of Goa - Subsection

Section 448(3)(f) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(f)When the judgment is contrary to another judgment which constitutes res judicata and the party proves that he had no knowledge of the judgment during the pendency of the proceeding.