Section 2(b) in The State Of Arunachal Pradesh Act, 1986
(b)"[appointed day] [20-2-1987, vide Notification No. S.O.74 (E), dated 11-2-1987, Gazette of India, Extraordinary, 1987, part II, Section 3(ii)]" means the day which the Central Government may, notification in the official Gazette, appoint;
