[Cites 0, Cited by 0]
[Entire Act]
State of Goa - Section
Section 620B in The Goa, Daman and Diu (Laws) No. 2 Regulation, 1963
620B. Special provision as to companies in Goa, Daman and Diu. - The Central Government may, by notification in the Official Gazette, direct that for such period or periods with effect from the 26th January, 1963, or any subsequent date, any of the provisions of this Act specified in the notification shall not apply, or shall apply only with such exceptions and modifications or adaptations as may be specified in the notification, to -
| Year | No. | Short title | Modifications |
| 1 | 2 | 3 | 4 |
| 1850 | 37 | The Public Servants (Inquiries) Act, 1850. | |
| 1867 | 3 | The Public Gambling Act, 1867. | |
| 1870 | 7 | The Court-fees Act, 1870. | |
| 1872 | 1 | The Indian Evidence Act, 1872. | |
| 1872 | 9 | The Indian Contract Act, 1872. | |
| 1878 | 6 | The Indian Treasure-trove Act, 1878. | |
| 1882 | 2 | The Indian Trusts Act, 1882. | |
| 1882 | 4 | The Transfer of Property Act, 1882. | |
| 1885 | 18 | The Land Acquisition (Mines) Act, 1885. | |
| 1886 | 6 | The Births, Deaths and Marriages Registration Act, 1886. | In section 32, after the words and figures "at any timebefore the first day of April, 1891", insert "or in thecase of the Union territory of Goa, Daman and Diu, before suchdate as may be specified by notification by the CentralGovernment". |
| 1889 | 1 | The Metal Tokens Act, 1889. | |
| 1890 | 6 | The Charitable Endowments Act, 1890. | |
| 1894 | 1 | The Land Acquisition Act, 1894. | |
| 1894 | 9 | The Prisons Act, 1894. | |
| 1895 | 15 | The Government Grants Act, 1895. | |
| 1897 | 8 | The Reformatory Schools Act, 1897. | |
| 1899 | 2 | The Indian Stamp Act, 1899. | In sub-section (1) of section 57,after clause (f), insert -"(g) if it arises in theUnion territory of Goa, Daman and Diu, to the High Court atBombay". |
| 1899 | 13 | The Glanders and Farcy Act, 1899. | In Schedule I, omit entry 30. |
| 1900 | 3 | The Prisoners Act, 1900. | |
| 1908 | 16 | The Indian Registration Act, 1908. | |
| 1910 | 5 | The Dourine Act, 1910. | |
| 1912 | 4 | The Indian Lunacy Act, 1912. | |
| 1916 | 7 | The Indian Medical Degrees Act, 1916. | |
| 1920 | 14 | The Charitable and Religious Trusts Act, 1920. | |
| 1920 | 33 | The Identification of Prisoners Act, 1920. | |
| 1927 | 16 | The Indian Forest Act, 1927. | |
| 1929 | 19 | The Child Marriage Restraint Act, 1929. | |
| 1930 | 3 | The Sale of Goods Act, 1930. | |
| 1932 | 9 | The Indian Partnership Act, 1932. | In section 1, for sub-section (3),substitute-"(3) It shall come into forceat once except section 69, which shall come into force on the 1stday of January, 1965". |
| 1940 | 23 | The Drugs Act, 1940. | |
| 1942 | 18 | The Weekly Holidays Act, 1942. | |
| 1945 | ... | The International Monetary Fund and Bank Act, 1945. | |
| 1947 | 48 | The Indian Nursing Council Act, 1947. | |
| 1948 | ... | The Pharmacy Act, 1948. | |
| 1948 | 16 | The Dentists Act, 1948. | |
| 1948 | 34 | The Employees' State Insurance Act, 1948. | |
| 1948 | 37 | The Census Act, 1948. | |
| 1948 | 63 | The Factories Act, 1948. | |
| 1949 | 10 | The Banking Companies Act, 1949. | |
| 1949 | 38 | The Chartered Accountants Act, 1949. | |
| 1949 | 46 | The Banking Companies (Legal Practioners' Clients' Accounts)Act, 1949. | |
| 1951 | 63 | The State Financial Corporations Act, 1951. | |
| 1952 | 19 | The Employees' Provident Funds Act, 1952. | |
| 1952 | 37 | The Cinematograph Act, 1952. | |
| 1953 | 12 | The Khadi and other Handloom Industries Development(Additional Excise Duty on Cloth) Act, 1953. | In clause (a) of section 2, omit"and" at the end of sub-clause (i) and after thatsub-clause, insert:-"(ia) in relation to theUnion territory of Goa, Daman and Diu, the date on which this Actcomes into force therein;". |
| 1953 | 29 | The Tea Act, 1953. | Omit sub-section (3) of section 17 and sub-sections (2) and(3) of section 18. |
| 1953 | 32 | The Collection of Statistics Act, 1953. | |
| 1953 | 45 | The Coir Industry Act, 1953. | |
| 1954 | 21 | The Drugs and Magic Remedies (Objectionable Advertisements)Act, 1954. | |
| 1954 | 37 | The Prevention of Food Adulteration Act, 1954. | |
| 1955 | 23 | The State Bank of India Act, 1955. | |
| 1955 | 32 | The Prisoners (Attendance in Courts) Act, 1955. | |
| 1955 | 42 | The Prize Competitions Act, 1955. | |
| 1955 | 45 | The Working Journalists (Conditions of Service) andMiscellaneous Provisions Act, 1955. | Omit section 4.In sub-section (1) of section 5, in clauses (b) and (c), omit"on or after the 1st day of July, 1961". |
| 1956 | 31 | The Life Insurance Corporation Act, 1956. | After section 48, insert -'48A. Act to supply to Goa,Daman and Diu subject to modifications.- The provisions ofthis Act shall, in their application to the Union territory ofGoa, Daman and Diu, have effect subject to the followingmodifications, namely:-(1) In section 2, -(i) for clause(1), the following clause shall be substituted, namely:-'(1)"appointed day" means -(i) in thecase of any insurer incorporated or registered in Portugal or thePortuguese occupied territories outside India, the 8th June,1962; and(ii) in thecase of any other foreign insurer transacting life insurancebusiness in the Union territory of Goa, Daman and Diu, thecommencement of this Act;';(ii) insub-clause (ii) of clause (3),-(a) after item(b), the following proviso shall be inserted, namely:-"Providedthat nothing contained in this sub-clause shall be deemed toinclude policies of insurance issued in favour of persons whohave not opted to become citizens of India under the order issuedunder section 7 of the Citizenship Act, 1955 (57 of 1955);";and(a) item (c)shall be omitted.(2) Sections 11 and 12 shall beomitted.(3) In section 14 and sub-section(I) of section 15, for the figures, letters and words "19thday of January, 1956", the words "appointed day"shall be substituted.(4) In section 16, after sub--section (2), the following sub-section shall be inserted,namely:-"(3)Notwithstanding anything contained in sub-section (1) orsub-section (2), no compensation shall be payable or be offeredto an insurer incorporated or registered in Portugal or any ofthe Portuguese-occupied territories, unless the CentralGovernment is satisfied that the amounts, if any, which are dueto be recovered from such insurer or to be remitted by suchinsurer to India have been or will be recovered or remitted infull".(5) In section 30, for the words"certificate of registration under the Insurance Act",the following words shall be substituted, namely:-"certificateor authorization under the Insurance Act or under any other law,decree or order".(6) In section 35, after the words"insurer incorporated outside India", wherever theyoccur, the words "not being an insurer registered orincorporated in Portugal or the Portuguese-occupied territories"shall be inserted.(7) In section 36, after theproviso, the following proviso shall be inserted, namely:-"Providedfurther that no compensation shall be payable to the chief agentsor special agents of insurers registered or incorporated inPortugal or Portuguese-occupied territories unless (a) they arecitizens of India, or (b) in the case of chief agents or specialagents who are not citizens of India, the amounts, if any, duefrom such insurers have been recovered or remitted to India infull, or (c) the Central Government specifically authorizes thepayment of such compensation".(8) In the First Schedule, -(i) in Part'A' -(a) for thewords, figures and letters "the 1st day of January, 1955",wherever they occur, the words, figure and letters "the 1stday of the completed calendar year immediately preceding theappointed day" shall be substituted, for the words, figuresand letters "the 31st day of December, 1955", the words"the last day of the completed calendar year immediatelypreceding the appointed day" shall be substituted and forthe figures and word "1950 to 1955", the figures andword "1956 to 1961" shall be substituted;(b) after thewords "abstracts prepared in accordance with Part II of theFourth Schedule to the Insurance Act", wherever they occur,the words "or in any other corresponding abstract, return orstatement" shall be inserted:(c) inParagraph 2, after the words "Form A in the First Scheduleto the Insurance Act", the words "or any othercorresponding form or statement" shall be inserted; and(ii) in PartB, for the words, figures and letters "the 1st day ofJanuary, 1955", the words "the first day of thecompleted calendar year immediately preceding the appointed day"shall be subs-tituted and references to the 19th day of January,1956 (except in paragraph 5) shall be changed into references tothe appointed day.(9) In the Second Schedule,references to the 1st day of January, 1955 and the 31st day ofDecember, 1955, shall be changed into references to the first dayand the last day respectively of the completed calendar yearimmediately preceding the appointed day.(10) In the Third Schedule, -(i) in thefirst paragraph, for the words "seventy-five per cent",the words such percentage as the Central Government may fix"and for the words "ten years", the words "fiveyears" shall be substituted; and(ii) in the second paragraph,references to the 1st day of January, 1952, and the 31st day ofDecember, 1955, shall be changed into references to the 1st dayof January, 1958, and the 31st day of December, 1961,respectively. |
| 1956 | 42 | The Securities Contracts (Regulation) Act, 1956. | |
| 1956 | 61 | The Khadi and Village Industries Commission Act, 1956. | |
| 1956 | 102 | The Indian Medical Council Act, 1956. | In the Third Schedule - (i) in Part I, add at the end- |
| “Medico-Surgical College, Nova-Goa, Panaji. | Diploma of licentiate of the Medico-SurgicalCollege, Nova-Gao. | Medico-Surgeon (Goa.)”; | |
| (ii) in Part II, omit thefollowing:-"Medico-Surgeon (Goa)". | |||
| 1956 | 104 | The Suppression of Immoral Traffic in Women and Girls Act,1956. | |
| 1958 | 20 | The Probation of Offenders Act, 1958. | |
| 1959 | 23 | The Cost and Works Accountants Act, 1959. | |
| 1959 | 31 | The Employment Exchanges (Compulsory Notification ofVacancies) Act, 1959. | |
| 1959 | 38 | The State Bank of India (Subsidiary Banks) Act, 1959. | |
| 1960 | 59 | The Prevention of Cruelty to Animals Act, 1960. | |
| 1961 | 27 | The Motor Transport Workers Act, 1961. | |
| 1961 | 52 | The Apprentices Act, 1961. | |
| 1961 | 53 | The Maternity Benefit Act, 1961. | |
| 1961 | 58 | The Iron Ore Mines Labour Welfare Cess Act, 1961. |