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 394] [Entire Act] State of Goa - Subsection Section 394(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (4)When the competence of the head of the family appointed during the proceeding, is challenged, the provisions of this section shall be applicable.
