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 26] [Entire Act] Daman and Diu - Subsection Section 26(1) in The Goa, Daman And Diu Reorganisation Act, 1987 (1)The principal seat of the common High Court shall be at the same place at which the principal seat of the existing High Court is located immediately before the appointed day.
