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[Cites 0, Cited by 0] [Section 368(2)] [Section 368] [Entire Act]

State of Goa - Subsection

Section 368(2)(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)Where the court upholds the objection of the creditors, the court shall order that a second valuation of such assets as have not been properly valued be done by three valuers appointed by the aggrieved spouse, the creditor and the court.