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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Goa - Subsection

Section 346(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(4)Where a party is unable to produce a birth certificate, death certificate or a marriage certificate issued by the authorities, the party may produce an order or decree of the court certifying such birth, death or marriage or a certified copy issued by an institution maintaining such records.