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The Goa General Clauses Act, 1965
(No. 7 of 1965) [24th April, 1965]
AN
ACT
An Act to provide for the application of the General Clauses Act, 1897 for the
interpretation of the Acts passed by the Legislative Assembly of Goa, Daman
and Diu.
BE it enacted by the Legislative Assembly of Goa, Daman and Diu in the
Sixteenth Year of the Republic of India as follows:—
1. Short title and commencement.— (1) This Act may be called the Goa
General Clauses Act, 1965.
(2) It shall be deemed to have come into force on the 1st of April, 1964.
2. Application of the General Clauses Act, 1897.— (1) Unless the context
otherwise requires, the General Clauses Act, 1897 shall apply for the
interpretation of the provisions
of every Act passed by the Legislative Assembly of Goa, Daman and Diu 1*[and ordinance promulgated by the Administrator of Goa, Daman and Diu under
article 239B of Constitution] as it applies for the interpretation of a Central Act.
(2) For the purpose of application of sections 6, 7, 8, 26 and 28 of the General
Clauses Act, 1897, any law in force immediately before the 19th day of December,
1961 in Goa, Daman and Diu or any part thereof, shall be deemed to be an
enactment within the meaning of that Act.
Explanation:— In sub-section (2), the expression ‘law’ means Lei, Decreto-lei,
Decreto and Diploma Legislativo, made, issued or assented to by competent
authorities in the discharge of their respective legislative functions.
Secretariat, S. BALAKRISHNAN,
Panjim, Secretary to the Government
April 30, 1965. of Goa, Daman and Diu.
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1. Inserted by Amendment Act 8 of 1985.