Section 103 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
103. Gift of community assets.
(1)When community assets are gifted by both the spouses, on the death of one of them the respective half only shall be brought for collation and on the death of the other spouse, the other half shall be brought for collation. If the assets gifted are exclusive assets of either of the spouses, such assets shall be brought for collation, upon the death of the respective spouse.(2)Once valuation of the community assets, which have not been gifted, is made, the same valuation is valid for the second partition, having regard to the official index of inflation.(3)When a single judicial partition is made upon the death of both the donor spouses, the community assets gifted shall be valued only once with reference to their value at the time of the opening of the inheritance of the donor who has predeceased. This value shall be corrected as regards the second inheritance, if need be, taking into account the official index of inflation between the dates of the opening of the respective inheritance.
