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 455] [Entire Act] State of Goa - Subsection Section 455(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (1)The inheritance shall be liable to pay stamp duty of one percent of the net value of the assets as shown in the chart of partition.
