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

State of Andhra Pradesh - Subsection

Section 9(2) in The Andhra Pradesh Prevention Of Dangerous Activities Of Communal Offenders Act, 1984

(2)Every such Board shall consist of a Chraiman and two other members, who are, or have been Judges or are qualified to be appointed as Judges of a High Court.