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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1)(b) in The Goa, Daman And Diu Reorganisation Act, 1987

(b)the Judges of the High Court of Bombay (hereinafter referred to as the existing High Court), holding office immediately before that day shall, unless they have elected otherwise, become, on that day, the Judges of the common High Court.