Section 357 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
357. Manner in which certified copy is to be issued.
(1)No certified copy shall be issued by the Special Notary leaving any blanks or containing any abbreviations or figures and all pages shall be numbered serially.(2)The date on which and the place at which the certified copy is issued shall be recorded therein.
