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2. Definitions.- In this Act, unless the context otherwise requires, - (a) "appointed day2" means the day on which the Central Government may, by notification in the Official Gazette, appoint; (b) "existing Union territories" means the Union territories of Dadra and Nagar Haveli and Daman and Diu as existing immediately before the appointed day; (c) "law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having a force of law in the whole or in any part of the existing Union territories immediately before the appointed day.    |
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