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[Cites 0, Cited by 0] [Section 374(2)] [Section 374] [Entire Act]

State of Goa - Subsection

Section 374(2)(i) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(i)If the dependence is total because in one of the partitions there are no assets other than those, which are to be allotted to the deceased in the other, the application for consolidation shall not be refused.