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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1)(a) in The Goa, Daman And Diu Reorganisation Act, 1987

(a)there shall be a common High Court for the States of Maharashtra and Goa, and for the Union territories of Dadra and Nagar Haveli, and Daman and Diu, to be called the High Court of Bombay (hereinafter referred to as the common High Court);