Section 45(2) in The Goa, Daman And Diu Reorganisation Act, 1987
(2)For the purposes of this section, there shall be deemed to be included in the liabilities which have accrued or may accrue under any contract-(a)any liability to satisfy an order or award made by any court or other tribunal in proceedings relating to the contract; and(b)any liability in respect of expenses incurred in, or in connection with, any such proceedings.
