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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Goa - Subsection

Section 394(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)The application and the objections shall also state what evidence is proposed to be led. The Court shall, after such evidence is led and upon hearing the parties, decide the dispute.