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State of Goa - Section

Section 240 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

240. Fraudulent removal of will.

- Any person who fraudulently removes the will from the effects of the testator or from the possession of any person with whom it is deposited shall be subject to pay damages, forfeit his right to the inheritance and shall also be liable for criminal prosecution.