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[Cites 0, Cited by 0] [Section 460(2)] [Section 460] [Entire Act]

State of Goa - Subsection

Section 460(2)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)any fee, duty, charges, fine, etc. payable under any law so repealed or any books, forms, etc. in use of under any law so repealed shall, to the extent permissible and expedient, continue to be payable or used, as the case may be, till new fees, duties, charges, fines, books, forms, etc. are prescribed or fixed, as the case may be, under the provisions of this Act.