Section 21 in The State Of Arunachal Pradesh Act, 1986
21. Custody of Seal of the common High Court.
- The law in force immediately before the appointed day with respect to the custody of the Seal of the High Court of Assam, Nagaland, Meghalaya, Manipur, Tripura and Mizoram shall, with the necessary modifications apply with respect to the custody of the seal of the common High Court.
