Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Dadra And Nagar Haveli - Subsection Section 2(a) in Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019 (a)"appointed day" means the day on which the Central Government may, by notification in the Official Gazette, appoint;
