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[Cites 0, Cited by 0] [Section 368(2)] [Section 368] [Entire Act]

State of Goa - Subsection

Section 368(2)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)Wherever any spouse seeks separation of common assets or where either spouse is declared as insolvent or bankrupt, the procedure specified in sub-section (1) shall be followed with the following modification:-
(i)the creditor of the indebted spouse or any creditor in case of insolvency or bankruptcy shall have the right to prosecute the inventory;
(ii)debts which are not proved by documentary evidence shall not be approved;
(iii)the other spouse has the right to choose the assets which shall constitute his or her moiety. If such right is exercised, notice thereof shall be given to the creditors who may object to the choice giving the grounds on which such objections are based.