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Report No. 250

69. Central Laws (Extension to Arunachal Pradesh) Act, Act 44 of 1993

Category: State Re-organisation and Extension of Laws

Recommendation: Repeal

This Act was enacted to provide for the extension of certain Central laws to the State of Arunachal Pradesh. The Act so extended find mention in the Schedule appended to the Act. Corresponding amendments have been made to the Short Title, Extent and Commencement clause of these Acts to provide for their extension to the State of Arunachal Pradesh. Hence, this Act has now served its purpose and the Central Government should now repeal this Act. This Act has also been recommended for repeal by the PC Jain Commission Report (Appendix A-1).



Obsolete Laws - Warranting Immediate Repeal (Third Interim Report) Back




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