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[Cites 0, Cited by 0] [Section 374(2)] [Section 374] [Entire Act]

State of Goa - Subsection

Section 374(2)(ii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ii)If the dependence is partial because there are other assets, the application for consolidation shall be decided, taking into consideration the interests of the parties and the smooth course of the proceeding;