Section 334(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)Thereafter, in the presence of the said witnesses, the Special Notary, after having a look at the will but without reading it, shall draw a record of approval. The record shall be drawn immediately next after the signature on the will and shall be continued without interruption on the same page and on the subsequent pages.
