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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Goa - Subsection

Section 324(1)(ix) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ix)reference to the fact that the Special Notary has read aloud the document to the parties in the simultaneous presence of the parties, the witnesses and other persons who have intervened and of the reading by the interpreter or by any of the parties or any other person at their request, when compulsory;