Section 2(1) in The Goa, Daman & Diu General Clauses Act, 1965
(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.
