Section 120 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
120. When the donee is insolvent.
- Where the gift consists of movables and the donee is insolvent, the parties may claim from the immediate transferees, if the transfer was done gratuitously and the right is not extinguished by prescription, the value of such movables at the time of the acquisition.
