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[Cites 0, Cited by 0] [Section 427(3)] [Section 427] [Entire Act]

State of Goa - Subsection

Section 427(3)(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(d)The objection of the donee, should be raised within 30 days of the service of notice of the application if, at that time, licitation of the gifted assets has already been applied for or during the conference itself where licitation is applied for, and the donee is present. If none of the above conditions are satisfied, the donee shall be notified before the licitation to raise his objection within 10 days.