LexSection 24 — Form of writs and other processes.
The Goa, Daman and Diu Reorganisation Act, 1987
The law in force immediately before the appointed day with respect to the form of writs and other processes used, issued or awarded by the existing High Court shall, with necessary modifications, apply with respect to the form of writs and other processes used, issued or awarded by the common High Court.Open in Lexace · Ask the AI about this section