Section 2(2) in The Goa, Daman & Diu General Clauses Act, 1965
(2)For the purpose of application of sections 6, 7, 8, 26 and 28 of the General Clauses Act, 1897, any law in force immediately before the 19th day of December, 1961 in Goa, Daman and Diu or any part thereof, shall be deemed to be an enactment within the meaning of that Act.Explanation:- In sub-section (2), the expression 'law' means Lei, Decreto-lei, Decreto and Diploma Legislativo, made, issued or assented to by competent authorities in the discharge of their respective legislative functions.
