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State of Odisha - Section

Section 10 in The Orissa Prevention Of Dangerous Activities Of Communal Offenders Act, 1993

10. Constitution of Advisory Boards

(1)The Government shall, whenever necessary, constitute, one or more Advisory Boards for the purposes of this Act.
(2)Every such Board shall consist of a Chairman and two other members, who are or have been or are qualified to be appointed, as Judges of a High Court.