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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Goa - Subsection

Section 1(4)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)all persons who, prior to the 20th day of December, 1961, were governed by the provisions of the Civil Code of 1867 as in force in erstwhile Portuguese regime over Goa and which continued in force by virtue of sub-section (1) of section 5 of the Goa, Daman and Diu (Administration) Act, 1962 (1 of 1962), as adapted by the Military Governor of Goa, Daman and Diu vide Order No. 175/2/MG dated 31st May, 1962;