Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 153 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 153. Legacy to minor. - A legacy to a minor which is to be received by him after he attains majority, cannot be demanded by him before he attains majority.
