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 16] [Entire Act] Union of India - Subsection Section 16(2) in The State Of Arunachal Pradesh Act, 1986 (2)On and from the appointed day, the Constitutions (Scheduled Castes) (Union Territories) Order, 1951, shall stand amended as directed in the Second Schedule.
