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 5] [Entire Act] Union of India - Subsection Section 5(a) in The State Of Arunachal Pradesh Act, 1986 (a)entries 24 and 25 shall be re-numbered, as entries 25 and 26 respectively, and before entry 25 as so re-numbered, the following entry shall be inserted, namely:-
