Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Goa - Subsection Section 35(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (1)Renunciation of an inheritance shall be made before the Court having jurisdiction over the place where the succession opens or before any Special Notary.
