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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Goa - Subsection

Section 34(2)(a) in The Goa Civil Courts Act, 1965

(a)the constitution and organisation of Courts under this Act shall not prejudicially affect the continued operation of any notice served, injunction issued, direction made or proceedings taken before the commencement of this Act by any court under the powers conferred upon it by any law for the time being in force;