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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Goa - Subsection

Section 308(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)The books so provided shall contain the forms prescribed and the pages of such books shall be consecutively numbered in print, and the number of pages in each book shall be certified on the title page by the District Judge of the respective district court or an additional district judge nominated by him, as the case may be.