Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 235 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

235. Public will.

- A testator who wishes to make a public will has to declare his last wish before any Special Notary in the presence of two witnesses, worthy of credit so that he may record the will in the Book of Wills.