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[Cites 0, Cited by 0] [Section 409] [Entire Act]

State of Goa - Subsection

Section 409(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)The valuation shall be done by a valuer appointed by the court. The court may, however, appoint different valuers for the valuation of various types of assets if their special nature so demands.