Section 3(2) in The Goa, Daman And Diu (Absorbed Employees) Act, 1965
(2)Any such rule may be made so as to be retrospective to any date not earlier than the 20th day of December, 1961 :Provided that no person shall, by virtue of such retrospective effect be liable to refund any amount paid to him by way of salary or allowances or pension before the making of any such rule.
