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[Cites 0, Cited by 0] [Section 398(3)] [Section 398] [Entire Act]

State of Goa - Subsection

Section 398(3)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(c)Where the shares are equal, all those who applied for preemption, shall be summoned to appear in court for licitation. Minutes of the licitation shall be drawn and the highest bid of each bidder shall be recorded. The highest bidder shall make the payment within 15 days from the date of the licitation, failing which he shall forfeit his right. Such failure shall be brought to the notice of the next highest bidder who shall have to make the payment or deposit the price within 15 days from the date of receipt of the notice and so on.