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[Cites 0, Cited by 0] [Section 177] [Entire Act]

State of Goa - Subsection

Section 177(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)The provisions of section 176 shall be applicable, irrespective of the age, when the child or other descendant is of unsound mind provided he is so declared by the court. This is called quasi pupillary substitution.