Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Goa - Subsection Section 46(a) in The Goa, Daman And Diu Reorganisation Act, 1987 (a)if the cause of action arose wholly within the district of Goa of the existing Union territory, be a liability of the State of Goa; and
