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[Cites 0, Cited by 0] [Section 427(3)] [Section 427] [Entire Act]

State of Goa - Subsection

Section 427(3)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)Where the application is in respect of an asset which is susceptible to division, licitation in respect of the part which the donee has to return may be held but the donee shall not be allowed to take part in the licitation.