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[Cites 0, Cited by 0] [Section 400] [Entire Act]

State of Goa - Subsection

Section 400(5) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(5)Where the head of the family or the donee denies the existence of the assets or liabilities or declares that they do not belong to the inheritance, the court shall hold a summary inquiry as deemed necessary and decide whether the assets or liabilities should be listed.