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] [Section 190] [Entire Act] State of Goa - Subsection Section 190(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (b)the presumed heir who has been convicted for having lodged malicious prosecution or for perjury against any of the persons mentioned in the clause (a) above;
