Section 3 in The Central Laws (Extension To Arunachal Pradesh) Act, 1993
3. Construction of references to laws not in force in Arunachal Pradesh.
Any reference in any Act, mentioned in the Schedule, to a law which is not in force in the State of Arunachal Pradesh shall, in relation to that State, be construed as a reference to the corresponding law, if any in force in that State.
