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State of Goa - Section

Section 224 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

224. Relative incapacity-Disposition by adulterous spouse.

- Where the adultery is proved in court, either in criminal or civil proceeding, before the death of the testator, the adulterous spouse shall be incompetent to make a disposition in favour of the partner in the adultery.