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[Cites 0, Cited by 0] [Section 333(1)] [Section 333] [Entire Act]

State of Goa - Subsection

Section 333(1)(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(d)All the open wills brought before the Notary, until they are preserved in a form of a bound book, as provided in sub-section (7), shall be maintained in a provisional file. In the same file, all the wills so presented shall be kept as per the serial order of its presentation and their pages numbered serially.