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[Cites 0, Cited by 0] [Section 1(4)] [Section 1] [Entire Act]

State of Goa - Subsection

Section 1(4)(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(d)any person born in Goa of parents who are governed by the provisions of the corresponding laws in force in the rest of India provided that he chooses permanent residence in the State of Goa and he declares before the expiry of three years from the date he attains majority that he desires to be governed by this Act before the Special Notary having office in the sub-district where such person resides;