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[Cites 0, Cited by 0] [Section 391] [Entire Act]

State of Goa - Subsection

Section 391(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)Any member of the family council, or relative or the guardian up to the sixth degree, may apply on grounds set out in the application that the guardian be discharged or removed from office.