Section 344 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
344. Registration of will.
(1)Once the record of the opening of the will is recorded in the book, the Special Notary shall cause the will to be registered by copying in extenso in an appropriate book by making a original note signed by the same, the Special Notary, stating how it was opened and registered and whether any thing suspicious was noticed or not.(2)After the will is opened, all its pages shall be initialed by its presenter or by the interested parties present, by witnesses and by the Special Notary.(3)The original of the will shall, thereafter, be kept in the office of the Special Notary in safe custody in charge of the Special Notary who shall be responsible for it.
