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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Goa - Subsection

Section 48(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)The usufructuary of specified assets is not bound to contribute for the aforementioned maintenance or lifetime pension annuity if such burden is not imposed on him expressly.