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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(4)The suit for a declaration that the person is unworthy of succeeding to the estate leaver may be filed within 1 year from the date of knowledge of the cause of unworthiness laid down in clauses (c) and (d) of sub-section (1).