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[Cites 0, Cited by 0] [Section 325] [Entire Act]

State of Goa - Subsection

Section 325(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)The identity of parties in all instruments and deeds including the wills, may be done by any official identity card such voters identity card, PAN card, multi-purpose National Identity card or may also be done by witnesses or on the personal knowledge of the Special Notary.