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[Cites 0, Cited by 0] [Section 387] [Entire Act]

State of Goa - Subsection

Section 387(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Where the court is satisfied that the inventory is maintainable, it shall fix a date for the submission of the list of assets and for production of such documents, which the head of the family was unable to produce earlier notice of which shall be given to the head of the family.