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 448(3)] [Section 448] [Entire Act] State of Goa - Subsection Section 448(3)(e) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (e)When the inventory proceeded by default and the party was not served with summon or the summon is null;