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] [Entire Act] Union of India - Section Section 2 in Union territories (Separation of Judicial and Executive Functions) Act, 1969 2. Definition. - In sections 3 to 9, "Union territory" means any Union territory other than the Union territory of Chandigarh.
