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 372] [Entire Act] State of Goa - Subsection Section 372(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)The member of the joint family who was in the charge of management of its assets shall be the head of the family.
