Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 278 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

278. When the executor is guilty of deceit or fraud.

- The executor who is guilty of deceit or fraud in the discharge of his duties shall be liable to pay damages and may be removed from his office by order of the court at the instance of the parties. The procedure for removal is provided in section 384.