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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(3) in The Goa Civil Courts Act, 1965

(3)Every order of the District Judge passed on appeal under sub-section (2) from the order of a Civil Judge shall be subject to an appeal to the High Court under the rules contained in the Code of Civil Procedure applicable to appeals from appellate decrees.