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[Cites 0, Cited by 0] [Section 419] [Entire Act]

State of Goa - Subsection

Section 419(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(4)When the assets are to be sold by private sale, the interested parties or the Court shall appoint a person and empower him to sell and shall fix the minimum price. The appointed person shall carry out the sale accordingly and submit his report to the Court.