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[Cites 0, Cited by 0] [Section 190] [Entire Act]

State of Goa - Subsection

Section 190(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)the presumed heir when he is convicted for an offence intentionally committed against the testator, his spouse, ascendants, brothers, adopter or adoptee, punishable with imprisonment of more than six months;