Section 4 — Amendment of article 240 of Constitution.

The Dadra and Nagar Haveli and Daman and Diu (Merger of Union territories) Act, 2019
In article 240 of the Constitution, in clause (1),-- (i) for entry (c), the following entry shall be substituted, namely:-- “(c) Dadra and Nagar Haveli and Daman and Diu;”; (ii) entry (d) shall be omitted.

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