Section 8 in The Goa, Daman And Diu (Administration) Act, 1962
8. Power to construe laws.
For the purpose of facilitating the application of any law in relation to Goa, Daman and Diu, any court or other authority may construe any such law 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.
