Section 7 in The Goa, Daman And Diu (Extension Of The Code Of Civil Procedure And the Arbitration Act) Act, 1965
7. Consequential provisions.
-As from the commencement of this Act, in the Goa, Daman and Diu (Judicial Commissioner's Court) Regulation, 1963 (Reg. 10 of 1963),-(i)in section 8, in sub-section (1), the words "Subject to the provisions of any law for the time being in force" shall be inserted at the commencement;(ii)in section 16, after the words "subject to the provisions of this Regulation", the words "and until other provision is made by law" shall be inserted;(iii)in section 17, in sub-section (1), after the word "shall", the words ", until other provision is made by law," shall be inserted.
