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State of Goa - Section

Section 337 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

337. Delivery of the closed will.

- Once the will is approved and closed in a cover, it shall be delivered to the testator and the Special Notary shall enter in his book a note recording the place where, and the day, month and year, when the will was approved and delivered.