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 110] [Entire Act] State of Goa - Subsection Section 110(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)For the purpose of determining whether there is in officiousness, the disposable share shall be computed as provided in section 89.
