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[Cites 0, Cited by 0] [Section 438(2)] [Section 438] [Entire Act]

State of Goa - Subsection

Section 438(2)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)In other cases, the court shall issue notice to the donee to exercise within 10 days his right to choose from amongst the gifted properties those necessary to make up his share in the inheritance and, if he fails to exercise such choice, his share shall be filled with such properties as the court deems fit;