Section 313 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
313. Special Notaries to allow inspection of indices and give certified copies.
(1)Subject to the payment of fees as prescribed in that behalf, the indices maintained by the Special Notary, shall be open for inspection by any person applying to inspect the same and subject to the provisions of section 352 copies of entries in such books shall be given to all persons applying for such copies.(2)All copies given under this section shall be signed and sealed by the Special Notary and shall be admissible in evidence as proof of the contents of the original documents. The certified copy shall contain an endorsement stating the number of the will or other instrument in the index.
