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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Goa - Subsection

Section 242(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)Where it is proved that any person other than the testator has tampered with the will, the provisions of sections 239 and 240 which are applicable to a person who fraudulently withholds or removes the will shall be applicable to such person.