Section 19(4) in The State Of Arunachal Pradesh Act, 1986
(4)The right of audience in the common High Court shall be regulated in accordance with the like principles as, immediately before the appointed day, are in force with respect to the right of audience in the High Court of Assam, Nagaland, Meghalaya, Manipur Tripura and Mizoram:Provided that as among the Advocates-General of the States of Arunachal Pradesh, Assam, Manipur, Meghalaya, Mizoram, Nagaland and Tripura the right of audience shall determined with reference to their dates of enrolment as advocates.
