Section 2 in The Goa, Daman and Diu (Laws) No. 2 Regulation, 1963
2. Definitions.
- In this Regulation, unless the context otherwise requires, -(a)"Act" means an Act specified in the Schedule;(b)"Goa, Daman and Diu" means the Union territory of Goa, Daman and Diu;(c)"Lieutenant-Governor" means the Administrator of Goa, Daman and Diu.
