भारत सरकार / Government of India Daman 1st April, 2022 11 Chaitra, 1944 (Saka) No. : 16 U.T. Administration of Dadra and Nagar Haveli and Daman and Diu
Department of Law and Justice
Vidyut Bhawan, Nani Daman
NOTIFICTION
No. LAW/U.T. Merge (4) /Adapt. State Law/2022/60 Dated: 30/03/2022
In exercise of the powers conferred by section 19 of the Dadra and Nagar Haveli and Daman and Diu (Merger of Union Territories) Act, 2019 (44 of 2019) and in pursuance of the Dadra and Nagar Haveli and Daman and Diu (Adaptation of Central Law, State Laws and Presidential Regulations) Orders, dated 18th January, 2022 a copy of "The Dadra and Nagar Haveli and Daman and Diu Public Moneys (Recovery of Dues) Act, 1986 (Act No. 10 of 1987)" dated 22/03/2022 is hereby publish in the Official Gazette of this Union territory of Dadra and Nagar Haveli and Daman and Diu for implementation and for general information.
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(Rohit P.Yadav)
Secretary Law Dadra and Nagar Haveli and Daman and Diu
सरकारी राजऩत्र
OFFICIAL GAZETTE
संघ प्रदेश दादरा एवं नगर हवेली तथा दमण एवं दीव प्रशासन
U.T. ADMINISTRATION OF DADRA AND NAGAR HAVELI AND
DAMAN AND DIU
असाधारण
EXTRAORDINARY
प्राधिकरण द्वारा प्रकाधित / PUBLISHED BY AUHTORITY
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*** 6EXTRAORDINARY No. 16 THE GAZETTE OF DNH & DD Page Published by : e-gazette, Department of Planning & Statistics, DNH & DD
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