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[Cites 0, Cited by 2] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1) in The Bihar Maintenance of Public Order Act, 1949

(1)The State Government shall constitute one or more Advisory Boards each consisting of [* * *] three members who are or have been, or are qualified to be appointed as Judges of a High Court. The members of the Board, one of whom shall be the Chairman, shall be appointed by the State Government.