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[Cites 0, Cited by 0] [Section 448(3)] [Section 448] [Entire Act]

State of Goa - Subsection

Section 448(3)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)When a decision is based on a false document or judicial act and this issue was not considered in the proceeding when the decision was given;