Section 6(1) in The Goa, Daman and Diu (Laws) Regulation, 1962
(1)In any Act or in any of the rules, notifications, orders, regulations and bye-laws made or issued thereunder and extended to Goa, Daman and Diu by this Regulation,-(a)any reference to any provision of law not in force, or to any functionary not in existence, in Goa, Daman and Diu shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that Union territory:Provided that-(i)if any question arises as to who such corresponding functionary is, or(ii)if there is no such corresponding functionary, the Lieutenant-Governor shall decide as to who such functionary will be and his decision shall be final;(b)any reference to the State Government shall be construed as a reference to the Central Government and also as including a reference to the Lieutenant-Governor;(c)until the Code of Criminal Procedure, 1898, is brought into force in that Union territory and Magistrates are appointed thereunder, any reference to a Magistrate shall be construed as a reference to the District Judge; and(d)any reference to the High Court shall, until the jurisdiction of the High Court at Bombay is extended to that Union territory, be construed as a reference to the High Court functioning therein immediately before the commencement of this Regulation.
