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

State of Puducherry - Subsection

Section 10(2) in The Puducherry Prevention Of Anti-Social Activities Act, 2008

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