Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 428] [Entire Act] State of Goa - Subsection Section 428(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (1)Where any party applies that the bequeathed assets be put to licitation, the legatee shall be notified to give his say, if any, within three days.
