Section 2 in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
2. In section 2. -
clause (a) shall be re-numbered as clause (aa) thereof and before the clause (aa) as so re-numbered, the following clause shall be inserted namely:-"(a) "Administrator" means the Administrator of the Union Territory of Dadra and Nagar Haveli appointed by the President under article 239 of the Constitution."AnnexureGovernment of Goa, Daman and DiuLaw Department (Legal Advice)NotificationLD/5/17/82 (D)The following Act which was passed by the Legislative Assembly of Goa, Daman and Diu on the 28th day of July, 1982 and assented to by the Administrator on the 14th November, 1982 is hereby published for the general information of the public.B.S. Subbanna, Under Secretary (Drafting).Panaji, 23rd November, 1982.An Act to provide for the registration of persons dealing with tourists and for matters connected therewith.Be it enacted by the Legislative Assembly of Goa, Daman and Diu in the Thirty-third Year of the Republic of India as follows:
