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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Goa - Subsection

Section 16(3) in The Goa Administrative Tribunal Act, 1965

(3)In respect of any matter for which rules or regulations may be made under this Act, the corresponding provisions, if any, in the Reforma Administrativa Ultramarina shall continue to be in force until such rules or regulations are made.