Section 2 — Definitions.

The Goa, Daman and Diu (Extension of the Code of Civil Procedure and the Arbitration Act) Act, 1965
In this Act, unless the context otherwise requires, (a) "Goa, Daman and Diu" means the Union territory of Goa, Daman and Diu; (b) "Lieutenant-Governor" means the administrator of Goa, Daman and Diu appointed by the President under article 239 of the Constitution.

Official Hindi (PDF) ↗

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