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[Cites 0, Cited by 0] [Section 280] [Entire Act]

State of Goa - Subsection

Section 280(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)The dispossessed person shall be indemnified by the co-heirs and moiety holder in proportion to their shares but where any of them has become insolvent, the remaining parties shall be liable for his share in the said proportion, after deducting the share of the dispossessed party.