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State of Goa - Section

Section 187 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

187. Irregular fideicommissum.

- When the testator makes a disposition for a public purpose, the testator may provide that in case the institution which has to carry out the will of the testator is extinguished, the same properties shall go to another institution or legal body nominated by him.