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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(2) in The Gujarat Prevention of Anti-Social Activities Act, 1985

(2)Every such Board shall consist of a Chairman, and two other members who are, or have been, Judges, of any High Court or who are qualified under the Constitution of India to be appointed as Judges of a High Court :Provided that the Chairman of such Board shall be a person who is, or has been, a Judge of a High Court.