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[Cites 0, Cited by 0] [Section 389] [Entire Act]

State of Goa - Subsection

Section 389(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)A party under disability shall be represented in the inventory by his natural guardian. A guardian ad-litem shall be appointed to represent a party under disability only when his natural guardian representative has an adverse interest.