Section 298 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
298. Offices of the District Special Notary and the Special Notary.
- The State Government shall establish in every district an office to be styled as the office of the District Special Notary and in every sub-district an office or offices to be styled as the office of the Special Notary or the offices of the joint Special Notaries, as the case may be.
