In this Act, unless the context otherwise requires,— (a) "Administrator" means the Administrator of Goa, Daman and Diu appointed by the President under Article 239 of the Constitution; (b) "appointed day" means the twentieth day of December, 1961; (c) "Goa, Daman and Diu" means the Union territory of Goa, Daman and Diu.Open in Lexace · Ask the AI about this section
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