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

State of Goa - Subsection

Section 419(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)A private sale shall be held in case all the interested parties agree, or in case of a mandatory inventory, the court so decides, after hearing the family council and the personal representatives of the minors.