Section 27(2) in The Goa, Daman and Diu Habitual Offenders Act, 1976
(2)The provisions of the General Clauses Act, 1897 (as made applicable to the Union territory of Goa, Daman and Diu by section 2 of the Goa, Daman and Diu General Clauses Act, 1965) shall apply to the repeal under sub-section (1) as if the laws referred to therein were enactments.
