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[Cites 0, Cited by 0] [Section 436] [Entire Act]

State of Goa - Subsection

Section 436(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)Assets of the same kind and nature as the properties gifted or struck down in the licitation shall be allotted to the parties who do not collate or to the parties who are not the highest bidders.