Section 341 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
341. Formalities to open a closed will.
(1)The closed will shall be opened or made known in the following manner.(2)After the death of the testator has been verified, or where an absent person has left a will, if the closed will is in the possession of a private person, or it is found amidst the effects of the deceased, it shall be taken to a Special Notary who, in presence of the presenter and of two witnesses, shall cause a record to be drawn of the opening of the will. The record shall state in what condition the will was when it was presented and whether it is or it is not in the condition described in the record which was drawn when the will was closed.
