Section 333(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(3)The record to be made by the Special Notary in the presence of the testator and the witnesses shall the contain the following:-(a)that the will was presented by the testator in person and that the testator declared that it was his last wish;(b)that all the pages of the will were signed by the testator and the witnesses in his presence;(c)state the number of pages the will contains;(d)make mention to any blot, inter-lineations, correction or marginal note in the will;(e)that the testator was identified by witnesses;(f)that the testator was in his perfect senses and wholly free from coercion;(g)the number which the pages will bear in the file containing open will.
