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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Goa - Subsection

Section 1(4)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(c)any person born outside the State of Goa of parents who were or are governed by the provisions of the said Civil Code of 1867, unless such person declares that he does not desire to be governed by the provisions of this Act at any time before the expiry of three years from the date he attains majority or before the expiry of three years from the date he comes from outside the State of Goa, before the Special Notary having office in the sub-district where such person resides;