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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2)(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(d)Where the deceased did not have a permanent residence nor immovable properties in the State of Goa, the succession opens at the place where he died in the State of Goa.