Section 10 — Power to extend enactments to Dadra and Nagar Haveli.

The Dadra and Nagar Haveli Act, 1961
The Central Government may, by notification in the Official Gazette, extend with such restrictions or modifications as it thinks fit, to Dadra and Nagar Haveli any enactment which is in force in a State at the date of the notification.

Official Hindi (PDF) ↗

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