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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Goa - Subsection

Section 429(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Every licitation shall be conducted by an officer appointed for the purpose by the court. However, such officer shall not declare the highest bidder without the leave of the court.