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 Dock Workers (Regulation Of Employment) (Inapplicability To Major Ports) Act, 1997 (a)"appointed day", in relation to a major port, means the date specified under section 3 for that major port;
