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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(1) in The Goa Civil Courts Act, 1965

(1)The [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may invest any Senior Civil Judge with power to hear appeals from such decrees and orders of a Junior Civil Judge as may be referred to him by the District Judge.