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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

State of Goa - Subsection

Section 394(1)(iii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(iii)dispute their own locus standi or the locus standi of any other party who has been served with summon, unless they have been served with the summon as creditors;