Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Goa - Subsection Section 28(1) in The Goa, Daman And Diu Reorganisation Act, 1987 (1)All proceedings pending in the existing High Court immediately before the appointed day shall, from such day, stand transferred to the common High Court.
