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[Cites 0, Cited by 0] [Section 407] [Entire Act]

State of Goa - Subsection

Section 407(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(4)Failure to do so, does not debar him from claiming the payment by filing a civil suit. However, in such a case, even if the defendants do not resist the suit, the creditor shall be liable to pay costs, whatever be the outcome of the suit.