Section 328 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
328. Place, time and date of the will.
- The will shall be dated; indicating therein the place, hour, day, month and year and it shall be read out aloud in the presence of the said two witnesses, by the Special Notary, and by the testator, if he so wishes, and signed by all.
