Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42] [Entire Act] Union of India - Subsection Section 42(c) in The State Of Arunachal Pradesh Act, 1986 (c)in article 240, in clauses (1),-(i)entry (g) shall be omitted;(ii)in the provisos, for the words "Pondicherry or Arunachal Pradesh", the words "or Pondicherry" shall be substituted.
