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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Goa - Subsection

Section 372(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)When a joint family as governed by Decree dated 16-12-1880 is dissolved, the estate may be partitioned by instituting inventory proceeding and the procedure hereafter provided shall be applicable.