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[Cites 0, Cited by 0] [Section 349(1)] [Section 349] [Entire Act]

State of Goa - Subsection

Section 349(1)(ix) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ix)when his act is declared void on account of coercion, and if he had knowledge of the coercion at the time the act was performed or he was a party to the coercion;