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[Cites 0, Cited by 0] [Section 311] [Entire Act]

State of Goa - Subsection

Section 311(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)A copy of indexes of all wills shall be forwarded to the State Special Notary every three months by the tenth of the month following the trimester. The State Special Notary shall maintain a consolidated index in his office.