Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 209] [Entire Act] State of Goa - Subsection Section 209(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (1)A will may be freely revoked by the testator fully or in part by another will or by a deed before the Special Notary with the same formal requirements.
