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[Cites 0, Cited by 0] [Section 427(3)] [Section 427] [Entire Act]

State of Goa - Subsection

Section 427(3)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)Where the application pertains to an asset which by its nature is not susceptible to division without detriment, licitation may be held and the donee is allowed to take part in it.