Section 347(1)(ii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
(ii)failure to mention the day, date, month, year and place, However when it is possible to ascertain which is the correct date, month, year and place from the context of the documents or other material available in the office of the Special Notary, the nullity on the ground of failure to mention them shall not subsist;