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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of Goa - Subsection

Section 319(b) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(b)If the Special Notary doubts the mental faculties of any party, unless one of the witnesses be a doctor and the Special Notary records that such doctor has certified that such party is in his full senses.