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

State of Goa - Subsection

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

(b)The will shall be printed in double line spacing on one side of the paper only leaving a margin of 5 cm. on left side, 3 cms on top and the bottom and one cm on the right side of the paper. The print shall be continuous without break between words and numbers shall be written in words.