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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Goa - Subsection

Section 54(2) in The Goa, Daman And Diu Reorganisation Act, 1987

(2)Any direction issued by the Central Government under sub-section (1) in respect of any such body corporate may include a direction that any law by which the said body corporate is governed shall, in its application to that body corporate, have effect, subject to such exceptions and modifications as may be specified in the direction.