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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Goa - Subsection

Section 29(1)(b) in The Goa, Daman And Diu Reorganisation Act, 1987

(b)references to a High Court shall be construed as including references to a Judge or division court thereof and references to an order made by a court or a Judge shall be construed as including references to a sentence, judgment or decree passed or made by that court or Judge.