Section 323 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
323. Who may be witnesses identifiers and certifiers.
(1)The following persons cannot be witnesses or identifiers or certifiers:-(a)persons who are not in their full senses;(b)minors;(c)deaf, dumb and blind;(d)the Special Notary and his spouse or their ascendants, descendants, brothers and sisters, brother-in-law, sister-in-law and his staff;(e)persons directly interested in the deed;(f)ascendants in the acts of the descendants and vice versa;(g)father-in-law or mother-in-law in the acts of the son-in-law or daughter-in-law and vice versa;(h)husband in the acts of the wife and vice versa;(i)husband and wife together.(2)A Special Notary may accept persons as witnesses or identifiers who are either known to him or who prove their identity by means of any official document such as voters identity card, PAN card, multi-purpose National Identity card.
