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State of Goa - Section

Section 1 in The Goa, Daman and Diu Administrative Tribunal Regulation, 1971

1. Short title.

(a)This regulation may be called the Goa, Daman and Diu Administrative Tribunal [Regulation] [Stands impliedly repealed by (Amendment) Act, 1996, which provides that ribunal shall consist of President only.], 1971.
(b)This shall come into force at once.
["2. [[Regulation 2 substituted by (Second Amendment) Regulations, 1976 (O. G., Series I No. 4 dated 22-4-1976. The original regulation 2 reads as follows:'2. The members of the Tribunal shall sit in two Benches namely:Bench No. 1and Bench No. 2']]The members of the Tribunal shall sit in three Benches, namely :-Bench No. IBench No. IIandBench No. III"].