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[Cites 0, Cited by 0] [Section 344] [Entire Act]

State of Goa - Subsection

Section 344(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)The original of the will shall, thereafter, be kept in the office of the Special Notary in safe custody in charge of the Special Notary who shall be responsible for it.