Section 35(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(2)When made before the Court, it shall be drawn in a book which shall have it's pages duly numbered, and initialed by the Court and when made by the Special Notary, it shall be drawn in his respective Book. The deed or record of renunciation by the heir shall be written in indelible black ink in a clear and legible handwriting.
