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 0] [Section 18] [Entire Act] State of Bihar - Subsection Section 18(2) in The Bihar Control of Crimes Act, 1981 (2)The Board shall consist of three persons who are, or have been, or are qualified to be appointed as Judges of High Court, and such persons shall be appointed by the Government.
