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 385(1)] [Section 385] [Entire Act] State of Goa - Subsection Section 385(1)(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (d)when the functions as head of family are incompatible with the functions of the public post he is holding.