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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Goa - Subsection

Section 346(6) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(6)A person, who under the provisions of this chapter is not competent to be a witness and a person who is a successor of the presumed heir, shall not be competent to be a declarant.