Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(2) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014

(2)Every such Board shall consist of a Chairman who shall be a retired Judge of the High Court duly recommended by the Chief Justice of High Court and of not less than two other members who shall be appointed by the State Government.