Section 300 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
300. Absence of Special Notary.
- When any Special Notary is absent, or when his office is temporarily vacant, the District Special Notary shall make the necessary arrangement of substitution directing any other Special Notary to act as such Special Notary during the absence, unless the State Government makes appointment in this regard.
