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State of Goa - Section

Section 195 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

195. Period of limitation to challenge disinheritance.

- The person who has been disinherited and wishes to challenge the disinheritance may file a suit within three years from the date of knowledge of the will or the date of death of the testator, whichever is latter.