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 10] [Section 2] [Entire Act] Union of India - Subsection Section 2(a) in Bihar Reorganisation Act, 2000 (a)"appointed [day] [15th November, 2000, vide notification No. S.O. 829(E), dated 14th September, 2000]" means the day which the Central Government may, by notification in the Official Gazette, appoint;
