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 49] [Entire Act] State of Goa - Subsection Section 49(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)The amount of money which the heir owes to the inheritance is to be set off against his share.
