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[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of Goa - Subsection

Section 326(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)Dumb or deaf and dumb persons who know or can write shall state in writing in the document, before their signatures, that they have read the deed and that they admit or acknowledge that the document is in accordance with their wish.