| [Goa Act No. 13 of 1988] | [21st May, 1988] |
An Act further to amend the Goa Legislative Diploma No. 2070 dated 15-4-1961 in its application to the State of Goa.
Be it enacted by the Legislative Assembly of Goa in the Thirty-ninth Year of the Republic of India, as follows:-
1. Short title and commencement.- (1) This Act may be called the Goa Legislative Diploma No. 2070 Dated 15-4-1961 (Amendment) Act, 1988.
(2) It shall come into force at once.
2. Amendment of Article 64.- In Article 64 of the Goa Legislative Diploma No. 2070 dated 15-4-1961 (hereinafter referred to as the "principal Act"), for sub-clause (c) of clause (4), the following clause shall be substituted, namely:-
"C) In deposits in such manner as the Government may prescribe.".