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[Cites 0, Cited by 0] [Section 419] [Entire Act]

State of Goa - Subsection

Section 419(8) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(8)The preceding provisions shall apply also to debts which were approved by the court in accordance with the provisions of section 416 and 418, in case the respective order has become final and no appeal has been preferred before the chart of partition is drawn up.