Section 317 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
317. Incompetence to act.
- The Special Notary shall not act in instruments and deeds where he or his spouse is a party or attorney or representative of a party or person having interest in the act or transaction; and also where any of the ascendant, descendant of the Special Notary, or brother and relative in the same degree or of his spouse is a party, interested party, attorney or representative of any party or person having an interest in the instrument or transaction.
