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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Goa - Subsection

Section 215(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)When the words of a will are unambiguous, but it is found from extrinsic evidence that they admit of interpretations, one only of which can have been intended by the testator, extrinsic evidence may be taken to show which of these interpretations was intended.