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[Cites 0, Cited by 0] [Section 448(2)] [Section 448] [Entire Act]

State of Goa - Subsection

Section 448(2)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)When a judgment and order of conviction which has become final is produced wherein it was held that the depositions or declarations of the experts, which might have affected the order that is sought to be reviewed, are false.