Section 9 in The Goa, Daman and Diu (Laws) No. 2 Regulation, 1963
9. Amendment of Act I of 1956.
- In the Companies Act, 1956, as extended to the Union territory of Goa, Daman and Diu,-(1)in section 3 (1) (ii) -(a)the following word and sub-clause occurring after sub-clause (2) of clause (f) shall be omitted and shall be deemed always to have been omitted, namely:- "or(3)in the Union territory of Goa, Daman and Diu or any part thereof, before the commencement of this Act therein";(b)the word "and" at the end of clause (e) shall be omitted and after clause (f), the following clause shall be inserted and shall be deemed always to have been inserted, namely:-'(g) The Portuguese Commercial Code (Carta Lei of the 11th April, 1901), in so far as it relates to "Sociedades anonimas";';(2)after section 620A, the following section shall be inserted, namely:-"Special provision as to companies in Goa, Daman and Diu
