Section 326 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
326. Dumb and deaf.
(1)Dumb or deaf and dumb persons who know or can write shall state in writing in the document, before their signatures, that they have read the deed and that they admit or acknowledge that the document is in accordance with their wish.(2)In case a party is dumb or is deaf and dumb who does not know or cannot write, the signs with which he expresses his intentions should be understood by the witnesses and further an interpreter shall intervene in the acts. This fact shall be recorded in the deed.(3)When one of the parties is blind, the document shall be read twice, once by the Special Notary and the second time by a person appointed by the party. This fact shall be recorded in the deed.(4)The person appointed by the party shall intervene in the deed and solemnly declare that the interpretation is true and correct.
