Section 344(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)Once the record of the opening of the will is recorded in the book, the Special Notary shall cause the will to be registered by copying in extenso in an appropriate book by making a original note signed by the same, the Special Notary, stating how it was opened and registered and whether any thing suspicious was noticed or not.
