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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Goa - Subsection

Section 324(1)(xiv) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(xiv)the instrument shall be recorded in the language of the court. Where the party does not know such language, the page where the instrument is written shall be divided into two columns and in left column the instrument shall be recorded in the language of the court and in the right in the language known to the party. The translator shall intervene in the instrument and shall solemnly declare that the translation is true and correct.