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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(1) in The Goa Civil Courts Act, 1965

(1)The local limits of the jurisdiction of every Civil Judge Senior or Junior, shall be such as may from time to time be fixed by the [Government] [Substituted for the word 'Administrator' by Amendment Goa Act 22 of 2009.] in consultation with the High Court by notification in the Official Gazette.