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] [Section 349(1)] [Section 349] [Entire Act] State of Goa - Subsection Section 349(1)(v) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (v)when his act is declared void by a court on the ground of lack of jurisdiction of the Special Notary;