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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Goa - Subsection

Section 389(5) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(5)Where a personal representative is already appointed by a competent court under a special law, such personal representative shall be personal representative for the inventory proceeding. Where such personal representative has an adverse interest to such party, the court shall appoint a guardian ad-litem.