Section 4(1)(a) in The Goa, Daman And Diu (Extension Of The Code Of Civil Procedure And the Arbitration Act) Act, 1965

[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

(a)the previous operation of any law so repealed or anything duly done or suffered thereunder, or

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