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 10] [Entire Act] State of Odisha - Subsection Section 10(2) in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993 (2)Every such Board shall consist of a Chairman and two other members, who are or have been or are qualified to be appointed, as Judges of a High Court.
