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State of Goa - Section

Section 183 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

183. Nullity of the substitution.

- The nullity of the clause relating to fide-commissary substitution does not render the institution of the heir or the appointment of the legatee null and void. The fide-commissary clause only shall be deemed to be non-existent.