Section 44(3) in The Goa, Daman And Diu Reorganisation Act, 1987
(3)The liability of the Union in respect of pensions granted before the appointed day by the Administrator and drawn in any treasury outside the existing Union territory shall be the liability of the State of Goa subject to adjustments, to be made in accordance with sub-section (4), as if such pensions had been drawn in the treasuries referred to in sub-section (1).
