Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 8] [Entire Act] Union of India - Subsection Section 8(2) in Preventive Detention Act, 1950 (2)Every such Board shall consist of three persons who are, or have been , or are qualified to be appointed as. Judges of a High Court, and such persons shall be appointed by the Central Government or the State Government, as the case may be.
