Section 4(2) in The Goa, Daman And Diu (Extension Of The Code Of Civil Procedure And the Arbitration Act) Act, 1965
(2)In every law or notification passed or issued before the commencement of this Act in which reference is made to or to any Chapter or section or provision of any law hereby repealed, such reference shall, so far as may be practicable, be taken to be made to the said Code or, as the case may be, to the said Act or its corresponding Part, Order, section or rule.
