Section 6(2) in The Goa, Daman and Diu (Laws) Regulation, 1962
(2)For the purpose of facilitating the application in relation to Goa, Daman and Diu of any Act or any rule, notification, order, regulation or bye-law made or issued thereunder, any court or other authority may construe it in such manner not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.
