Section 334(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)The Special Notary shall draw a record stating as follows:-(a)whether the will is written and signed by the testator;(b)whether it is initialed by the person who has signed it;(c)the number of the pages of the will;(d)whether it has or does not have any blot, inter-lineations, corrections or marginal notes;(e)whether the testator was identified;(f)whether the testator was in his perfect senses and wholly free from any coercion;(g)whether the will was presented by the testator in person in the manner required by law.
