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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Marine Fishing Regulation Act, 1982

(2)The Appellate Board shall consist of three members to be appointed by the Government of whom one shall be a person who is of has been a member of the Superior Judicial Service (Senior Branch) of the State, and he shall be appointed as the Chairman of the Appellate Board.