Section 345 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
345. Withdrawal of sealed cover deposited under the preceding section.
- If the testator who has deposited the sealed cover under the preceding section wishes to withdraw it, he may apply either personally or by duly authorized agent, to the Special Notary who holds it in deposit and such Special Notary, if satisfied that the applicant is actually the testator or his agent, shall deliver the cover accordingly. The will shall be returned to the testator by following the formalities laid down for the deposit of the will. A record shall be made in Book No. VII.
