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 21A] [Entire Act]

State of West Bengal - Subsection

Section 21A(6) in The West Bengal Security Act, 1950

(6)The State Government shall, for the purpose of this section, constitute one or more Advisory Boards; every such Advisory Board shall consist of three members appointed by the State Government, two of whom shall be persons who are or have been or are qualified to be appointed as judges of a High Court.