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[Cites 0, Cited by 1] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in Maintenance of Internal Security Act, 1971

(2)Every such Board shall consist of three persons who are, or have been, or are qualified to be appointed as, Judge of a High Court, and such persons shall be appointed by the Central Government or the State Government, as the case may be.