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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Goa - Subsection

Section 99(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)The value of the improvements made to the gifted properties by the donee, shall be assessed with reference to the date of the opening of the inheritance and it shall be deducted from the value of things gifted.