Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26B] [Entire Act]

State of Goa - Subsection

Section 26B(a) in The Goa Civil Courts Act, 1965

(a)an appeal shall lie to the High Court having jurisdiction over the State of Goa, from all decrees made by any Court of a Senior Civil Judge before the commencement of the Goa Civil Courts (Amendment) Act, 2004 (Act 5 of 2004), in any suit where the Central Government or the Government of Goa or any officer of the Government in his official capacity, is a party to the proceedings;