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[Cites 0, Cited by 0] [Section 333(1)] [Section 333] [Entire Act]

State of Goa - Subsection

Section 333(1)(a) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(a)A testator who knows to read, may opt to present to the Special Notary a computer generated printout of the operative part of his will on a standard paper of the size 29.7 cms x 21 cms entitled 'open will' and declare before the Special Notary that the printout contains his last wish in the presence of two credit worthy witnesses, who shall identity the testator, and certify that the testator is in his perfect senses and free from coercion.