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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Goa - Subsection

Section 35(5) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(5)Where the renunciation is made through an attorney, the original power of attorney with the specific power to renounce shall be preserved in the court or office of the Special Notary, as the case may be.