Section 311 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
311. Indexes to be maintained.
(1)The following indexes shall be maintained by the Special Notary:-(a)index of the public open will;(b)index of the printed open will;(c)index of the closed will;(d)index of other instruments.(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.
