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3. Construction of references to laws not in force in Arunachal Pradesh.-

Any reference in any Act, mentioned in the Schedule, to a law which is not in force in the State of Arunachal Pradesh shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that state.



Central Laws (Extension to Arunachal Pradesh) Act, 1993 Back




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