Section 2 in The Goa, Daman & Diu General Clauses Act, 1965
2. Application of the General Clauses Act, 1897.
(1)Unless the context otherwise requires, the General Clauses Act, 1897 shall apply for the interpretation of the provisions of every Act passed by the Legislative Assembly of Goa, Daman and Diu [and ordinance promulgated by the Administrator of Goa, Daman and Diu under article 239B of Constitution] [Inserted by Amendment Act 8 of 1985.] as it applies for the interpretation of a Central Act.(2)For the purpose of application of sections 6, 7, 8, 26 and 28 of the General Clauses Act, 1897, any law in force immediately before the 19th day of December, 1961 in Goa, Daman and Diu or any part thereof, shall be deemed to be an enactment within the meaning of that Act.Explanation:- In sub-section (2), the expression 'law' means Lei, Decreto-lei, Decreto and Diploma Legislativo, made, issued or assented to by competent authorities in the discharge of their respective legislative functions.
