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 29] [Entire Act] State of Goa - Subsection Section 29(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (3)However, acts done solely to preserve or to provisionally manage or safeguard the assets of the inheritance do not imply it's acceptance.
