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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(1)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)A person convicted for defamation of the persons specified in the preceding clause or for giving false evidence against the aforementioned persons in relation to an offence punishable with rigorous imprisonment for not less than two years, whatever its nature;