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[Cites 0, Cited by 5] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Government Of Union Territories Act, 1963

(2)Nothing in sub-section (1) shall derogate from the powers conferred on Parliament by the Constitution to make laws with respect to any matter for [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] or any part thereof.