Section 57(1) in The Government Of Union Territories Act, 1963
(1)The enactments specified in the Second Schedule--(a)shall, together with all rules, notifications and orders made or issued thereunder, extend to and come into force in the Union territories of Goa, Daman and Diu, and Pondicherry; and(b)shall be subject to the amendments mentioned in the fourth column of the said Schedule.
