Section 338 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
338. Custody of the closed will and its deposit with the Special Notary.
(1)The testator may keep the closed will with himself or hand it over to a person of his confidence or deposit it in safe custody of the Special Notary.(2)The testator who wishes to deposit his will in any Special Notary's office, shall hand it over to the Special Notary and the Special Notary shall make a record of deposit or cause such record to be drawn. The record shall be signed by him and the testator, in the respective book.(3)On receiving such cover, the Special Notary, if satisfied that the person presenting the same for deposit is the testator or his agent, shall record in the same book and on the said cover the year, month, day and hour of such presentation and receipt, and the names of any persons who may testify to the identity of the testator or his agent, and any legible inscription which may be on the seal of the cover.(4)The Special Notary shall then place and retain the sealed cover in his fire proof box.
