Section 29(1)(a) in The Goa, Daman And Diu Reorganisation Act, 1987

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State of Goa - Subsection

Section 29(1)(a) in The Goa, Daman And Diu Reorganisation Act, 1987

(a)proceedings shall be deemed to be pending in a court until that court until that court has disposed of all issues between the parties, including any issues with respect to the taxation of the costs of the proceedings and shall include appeals, application for leave to appeal to the Supreme Court, applications for review, petitions for revision and petitions for writs; and

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State of Goa - Subsection

Section 29(1)(a) in The Goa, Daman And Diu Reorganisation Act, 1987