Section 348(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(c)When in the circumstances mentioned in clause (vii) of sub-section (1) of section 347, it is proved that the deed was written in his hand by the Special Notary or by the Joint Special Notary in terms of section 324 and 325 and a certified true copy, signed by the Special Notary or by the Joint Special Notary is issued:
