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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1)(d) in The Goa, Daman and Diu (Laws) Regulation, 1962

(d)any reference to the High Court shall, until the jurisdiction of the High Court at Bombay is extended to that Union territory, be construed as a reference to the High Court functioning therein immediately before the commencement of this Regulation.