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[Cites 0, Cited by 0] [Section 247(1)] [Section 247] [Entire Act]

State of Goa - Subsection

Section 247(1)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)the surviving spouse, unless the spouse does not have a share in the assets to be partitioned and does not have descendants, who are still minors, as heirs;