The Goa General Clauses Act, 1965

 
 
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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 t he 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. 

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