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 190] [Entire Act] State of Goa - Subsection Section 190(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (c)the presumptive heir who, without sufficient cause, refused to maintain the testator and or his spouse.
