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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(1) in The Goa Civil Courts Act, 1965

(1)The [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] may by general or special order invest any Civil Judge within such local limits and subject to such pecuniary limitation as may be prescribed in such order, with all or any of the powers of a District Judge or a District Court as the case may be under any special law.