Daman and Diu act 007 of 1965 : The Goa, Daman and Diu General Clauses Act, 1965

  • Date:
Department
  • Law & Justice Department
Ministry
  • Ministry of Transport
To access the original judgment, please Sign In or Subscribe.

- 1 -

The Goa, Daman & Diu General Clauses Act, 1965

- 2 -

The Goa, Daman & Diu General Clauses Act, 1965 The Goa, Daman & Diu General Clauses Act, 1965 (Act 7 of 1965) [24-4-1965]

published in the Government Gazette, Series I No. 5 dated 3-5-1965 and came into force on 1stof April, 1964.

The Goa, Daman and Diu General Clauses (Amendment) Act, 1985 (Act 8 of 1985) [25-4-1985] published in the Official Gazette, Series I No. 6 dated 9-5-1985 and came into force on 30thDecember, 1971.

Arrangement of sections

1 Short title and commencement 2 Application of the General Clauses Act, 1897 GOVERNMENT OF GOA, DAMAN & DIU

Law Department

__

LA/2234/65 The following Act passed by the Legislative Assembly of Goa, Daman and Diu received the assent of the President of India on the 24thApril, 1965, and is hereby published for general information.

_____ The Goa, Daman & Diu General Clauses Act, 1965

(No. 7 of 1965) [24thApril, 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, Daman and Diu General Clauses Act, 1965.

(2) It shall be deemed to have come into force on the 1stof 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 Diu1*[and

1 Inserted by Amendment Act 8 of 1 985.

- 92 -

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 19thday 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.

SECTIONS