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[Cites 0, Cited by 0] [Section 394] [Entire Act]

State of Goa - Subsection

Section 394(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)Where the challenge or dispute is raised before the service of summons on all the heirs, no order shall be passed thereon without completion of the said service.