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State of Goa - Section

Section 77 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

77. Succession of surviving spouse.

- In default of descendants, ascendants, brothers, sisters and their descendants, the surviving spouse shall succeed, provided that at the time of the death of the other spouse, they were not divorced or there had been no judicial separation of spouses and assets by a decision which had become final.