Section 319 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
319. When the Special Notary shall refuse to perform the act.
- The Special Notary shall refuse to perform the act:-(a)If such act is forbidden by law;(b)If the Special Notary doubts the mental faculties of any party, unless one of the witnesses be a doctor and the Special Notary records that such doctor has certified that such party is in his full senses.
