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[Cites 0, Cited by 0] [Section 376(1)] [Section 376] [Entire Act]

State of Goa - Subsection

Section 376(1)(iii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(iii)whether the estate leaver has left a will or a gift and, if so, the head of the family shall produce the original or a certified copy of the will or of the gift deed;