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 256] [Entire Act] State of Goa - Subsection Section 256(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (2)The person who conceals assets is deemed to be merely in custody of those assets and the Court may order him that they be handed over to the head of the family.
