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 326] [Entire Act] State of Goa - Subsection Section 326(4) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (4)The person appointed by the party shall intervene in the deed and solemnly declare that the interpretation is true and correct.
