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[Cites 0, Cited by 0] [Section 425] [Entire Act]

State of Goa - Subsection

Section 425(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)Where any of the parties contends that the value given to any of the assets is excessive, he shall state which according to him is its fair value and the interested parties shall in the conference resolve as whether the value shall be maintained or decreased. In the latter case, the value shall be fixed in such conference.