Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Goa - Subsection Section 5(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)A person who succeeds to the remainder of the estate when the assets constituting the remainder are not determined, is a heir.
