Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 293] [Entire Act] State of Goa - Subsection Section 293(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (3)The beneficial owner shall have the right not only to enjoy but also to alienate, mortgage, gift and exchange the property.
