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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(1)(b) in The Goa, Daman And Diu (Extension Of The Code Of Civil Procedure And the Arbitration Act) Act, 1965

(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.