Section 355 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
355. When a reference is made to other documents in the main instrument.
- When in any instruments drawn up by the Special Notary, a mention is made to a power of attorney or to a deed delegating powers or to any other document which is on record, certified copy of such document shall be issued along with the certified copy of the main instrument drawn up by the Special Notary.
