Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Goa - Section Section 330 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 330. When the testator does not know or is unable to write. - When the testator does not know to write or is unable to write, the Special Notary shall so record in the will.
