Section 89(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)For the purposes of reduction of inofficious gifts or wills, the computation of the disposable portion shall be made as follows:-(a)the values of all the assets left by the estate leaver on the date of his death, shall be added;(b)thereupon, the value of the assets gifted by the estate leaver during his lifetime shall be added;(c)and thereafter, the debts of the estate leaver shall be deducted.The disposable portion shall be calculated taking into account the total sum.
