Section 181 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
181. Fide-commissary substitution.
(1)The testamentary disposition whereby any heir or legatee is bound to preserve the inheritance or the legacy which on his death is to go to a further beneficiary is called the fide-commissary substitution or fideicommissum and such heir or legatee is called fiduciary and such further beneficiary shall be called fidei-commissaries.(2)It shall not be lawful to make a fide-commissary substitution in more than one degree.
