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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Goa - Subsection

Section 6(1)(a) in The Goa, Daman and Diu (Laws) Regulation, 1962

(a)any reference to any provision of law not in force, or to any functionary not in existence, in Goa, Daman and Diu shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that Union territory: