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[Cites 0, Cited by 0] [Section 368(2)] [Section 368] [Entire Act]

State of Goa - Subsection

Section 368(2)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(c)When the second valuation modifies the value of the assets chosen by the aggrieved spouse, he/she may within 10 days from the conclusion of the appraisal, withdraw from the choice exercised. Thereupon, the moieties shall be allotted by draw of lots.