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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of Goa - Subsection

Section 416(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)When the law requires that the debt should be proved by documentary evidence of a certain probative value, the family council or the representatives of the persons under disability shall not approve the debt, unless such document or any other document of equal or of higher evidentiary value, is produced.