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] Union of India - Subsection Section 2(a) in The State Of Nagaland Act, 1962 (a)"appointed day" means the day which the Central Government may, by notification in the Official Gazette, [appoint] [1.12.1963 vide Notification No. G.S.R. 1735 dt. 30.10.63, see Gazette of India, Pt. II, Section 3(i). P. 2030.];
