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[Cites 0, Cited by 0] [Section 419] [Entire Act]

State of Goa - Subsection

Section 419(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)If the creditor wishes to receive the payment in assets set apart for sale, the said assets shall be adjudicated to him for the price which has been fixed by the court.