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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Goa - Subsection

Section 268(ii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ii)to cause registration of the closed will, if it is in his custody, before the competent authority, within thirty days from the date of the knowledge of the death of the testator;