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State of Goa - Section

Section 443 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

443. Costs.

- The costs of the inventory shall be paid by the heirs and the moiety holder, in proportion to what they have received and, where the inheritance is distributed by way of legacies only, the legatees shall be liable for the payment of costs in the same proportion.