Section 218 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
218. Incapacity to make a will.
(1)A person who is not in his full senses or a person of either sex under 18 years of age, is incompetent to make a will. Blind persons, or persons who are unable or do not know to read are incompetent to make closed wills.(2)The capacity of the testator to make a will is determined at the time when the will is made.
