Section 48(2) in Arunachal Pradesh Urban and Country Planning Act, 2007
(2)Where any such pension or provident fund has been constituted, the State Government/' State Ur-ban and Country Planning Board may declare that the provisions or the Government Provident funds Act, 1925, shall apply to such fund as if it were a Government Provident Fund.Chapter-X Supplemental and Miscellaneous Provisions
