Section 323(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(1)The following persons cannot be witnesses or identifiers or certifiers:-(a)persons who are not in their full senses;(b)minors;(c)deaf, dumb and blind;(d)the Special Notary and his spouse or their ascendants, descendants, brothers and sisters, brother-in-law, sister-in-law and his staff;(e)persons directly interested in the deed;(f)ascendants in the acts of the descendants and vice versa;(g)father-in-law or mother-in-law in the acts of the son-in-law or daughter-in-law and vice versa;(h)husband in the acts of the wife and vice versa;(i)husband and wife together.
