Section 38(1)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

(c)more than half of the inheritance has been bequeathed by will and the existence of the will was not known to the heir at the time of acceptance.

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