Section 5 in The Central Laws (Extension To Arunachal Pradesh) Act, 1993

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Union of India - Section

Section 5 in The Central Laws (Extension To Arunachal Pradesh) Act, 1993

5. Power to remove difficulties.

(1)If any difficulty arises in giving effect to the provisions of any Act now extended to the State of Arunachal Pradesh, the Central Government may, by order notified in the Official Gazette, make such provisions or give such directions as appear to it, necessary for the removal of the difficulty.

(2)In particular, and without prejudice to the generality of the foregoing power, any such notified order may-

(a)specify the corresponding authorities within the meaning of section 4;

(b)provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal:

Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.

(3)Every order made under this section shall be laid before each House of Parliament. 3THE SCHEDULE(See section 2)

Year	No.	Short title
1	2	3
1862	3	The Government Seal Act, 1862
1873	5	The Government Savings Banks Act,1873
1874	4	The Foreign Recruiting Act, 1874
1881	26	The Negotiable Instruments Act,1881
1884	4	The Explosives Act, 1884
1885	13	The Indian Telegraph Act, 1885
1888	4	The Indian Reserve Forces Act,1888
1905	4	The Indian Railway Board Act,1905
1908	6	The Explosive Substances Act,1908
1938	5	The Manoeuvres, Field Firing and Artillary Practice Act, 1938
1941	25	The Railways (Local Authorities Taxation) Act, 1941
1948	31	The National Cadet Corps Act,1948
1948	37	The Census Act, 1948
1948	46	The Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948

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Union of India - Section

Section 5 in The Central Laws (Extension To Arunachal Pradesh) Act, 1993

5. Power to remove difficulties.