Section 36 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
36. Consequences of renunciation.
(1)Where the person who is called to succeed, renounces the inheritance, he shall be deemed to have never been an heir. There is no right of representation in this case. But the renunciation of the inheritance does not deprive the person who has renounced of the right to receive the legacies which might have been bequeathed to him.(2)The person called to succeed who is entitled to an inheritance under a will and intestate, and renounces it under the will is presumed to have renounced also the intestate inheritance. But, if he renounces the inheritance as an intestate heir without having knowledge of the will, he may accept the inheritance under the will, notwithstanding the former renunciation.
