Section 346(7) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(7)If the declarant's or the interested party or parties or their attorneys, are found to have knowingly made a false declaration, with regard to the particulars required under sub-section (2), they shall be liable for penal action under section 191 and 199 of the Indian Penal Code (45 of 1860).
