Section 2(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(c)"authentic document" means a document drawn by a public official or with his intervention as required by law and such document constitutes proof of the veracity of the acts done by the public official and the veracity of the facts which have occurred in his presence or which he has certified and was competent to certify, unless it is proved that the document itself is fabricated or false;
