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THE GOA, DAMAN AND DIU GENERAL CLAUSES ACT, 1965
THE GOA, DAMAN AND DIU GENERAL CLAUSES ACT, 1965
Act 7 of 1965
[24th April, 1965]
Arrangement of sections
1. Short title and commencement
2. Application of the General Clauses Act, 1897
The Goa, Daman & Diu General Clauses Act, 1965
(No. 7 of 1965)
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 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 Inserted by Amendment Act 8 of 1985. [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.
