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[Cites 0, Cited by 0] [Section 371] [Entire Act]

State of Goa - Subsection

Section 371(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Where, at the time of the inventory on the death of the surviving spouse, it is found that some assets were left out in the inventory of the predeceased spouse, such assets shall be described and partitioned in the inventory of the surviving spouse.