Section 336 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012
336. Failure to comply with formalities.
(1)A closed will in respect whereof the above mentioned formalities have not been complied with, shall not take effect and the Special Notary shall be liable to pay damages and be subject to major penalty by disciplinary proceeding.(2)Failure to record the number of pages of the will and whether it has any blot, inter-lineations, correction or marginal note, shall invalidate the will, provided that it has in fact been initialed and it does not have any blot, inter-lineations, correction or marginal note.
