The Goa Electronic Delivery of Notices Act, 2022

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The Goa Electronic Delivery of Notices Act, 2022 
         (Goa Act 16 of 2022) [08-09-2022] 
                                  AN ACT 
to provide for serving of Notices through electronic media and for matters connected 
therewith or  incidental thereto. Be it enacted by the Legislative Assembly of Goa in the 
Seventy-third Year of the Republic of India as follows: 
1. Short title, extent, commencement. — (1) This Act may be called the Goa Electronic 
Delivery of Notices Act, 2022. 
(2) It extends to the whole of the State of Goa. 
(3) It shall come into force on such date as the Government may by notification in 
the Official Gazette, appoint. 
2. Definitions.— In this Act, unless the context otherwise requires,— 
(a) “electronic device” means a cell phone, a computer, and any other device that is 
capable of  transmitting, receiving, or recording message, image, sound, data, or other 
information by electronic means; 
(b) “electronic form” means e -mail, e -mail attachments, data submitted on web -based 
forms or any  other communication method that delivers machine readable data or 
information to lender through an electronic device; 
(c) “Government” means the Government of Goa; 
(d) “Notice” means any summons, requisition, direction, process, or any other similar mode 
of communication being used to infor m, warn or direct any person under any State law or 
proceeding but does not include a public notice; 
(e) “prescribed” means prescribed by the rules made under this Act; 
(f) “public notice” means a proclamation or a publicity by beating of drums and 
includes a notice which is meant for the public at large; 
(g) “State” means the State of Goa. 
3. Service of Notice through electronic system. — (1) Notwithstanding anything 
contained in any State law or rules and regulations made thereunder, any notice which 
is required to be given under such State law or rules and regulations, to any person, may 
be sent  in electronic  form, where  such person or his authorized representative gives 
consent in writing for service of notice on him by such mode. 
(2) A notice served in electronic f orm under sub–section (1) shall be deemed to have been 
duly served  when the electronic device used for such notice clearly indicates that such 
notice is viewed by such person or his authorized representative. 
4. Form of notice. — A notice referred in section 3  shall be given in the same form as 
specified in the State law or rules and regulations framed thereunder. 
5. Unique identification of notice. — Any notice served as per the provisions of this 
Act shall be uniquely identified in such manner as may be prescribed. 
 
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6. Power to make Rules. — The Government may, by notification in the Official Gazette, 
make rules not inconsistent with the provisions of this Act for the purpose of carrying into 
effect the provisions of this Act. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
(Published in the Official Gazette Series I No. 24 (Extraordinary) dated 15-09-2022) 
 
 
 
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Secretariat, SANDIP JACQUES 
Porvorim, Goa. Secretary to the Government of Goa, 
Dated: 14-09-2022. Law Department (Legal Affairs). 

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