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[Cites 0, Cited by 0] [Section 269(1)] [Section 269] [Entire Act]

State of Goa - Subsection

Section 269(1)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)Where the testator has empowered the executor to utilize the income of a certain part of the estate for the benefit of a charitable or public utility foundation or trust or institution, which is intended to be created by the will or which does not have a legal personality, the executor shall initiate inventory proceeding and apply for the sale of such part of the estate by public auction.