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[Cites 0, Cited by 0] [Section 398(3)] [Section 398] [Entire Act]

State of Goa - Subsection

Section 398(3)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)If any interested party expressly preempts and, then, fails to make the payment or deposit the price within 15 days time, he shall forfeit his right. Such failure shall be brought to the notice of next largest shareholder, who has exercised the right of preemption, and he shall have to make the payment or deposit the price, within 15 days from the date of receipt of the notice, and so on.