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State of Goa - Section

Section 35 in The Goa Civil Courts Act, 1965

35. Rule of construction.

- Any reference in any law in force in the [State of Goa] [Substituted for the words 'Union Territory', by Amendment Goa Act 22 of 2009.] to the Court of Comarca or to the Court of Julgado or to the Judge thereof, shall be construed as a reference respectively to the Court of Senior Civil Judge and the Court of Junior Civil Judge, or to the Judge thereto.