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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Goa - Subsection

Section 348(i) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(i)Public wills or record of approval of closed wills where a mention as to the formal requirement set out in the body of this section is made, may be validated when in the respective suit it is proved that the above requirements had been complied with;