Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 91] [Entire Act] State of Goa - Subsection Section 91(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)Where the forced heir is exempted from collation, it shall be deemed that the donor intended that the gift be reckoned in the disposable portion.
