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[Cites 0, Cited by 0] [Section 400] [Entire Act]

State of Goa - Subsection

Section 400(7) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(7)Where the head of the family or the donee fails to give his reply on the date fixed therefor, it shall be presumed that he admits the existence of the assets or liabilities and the duty to list them.