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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Meghalaya - Subsection

Section 10(2) in The Meghalaya Preventive Detention Act, 1995

(2)An Advisory 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 State Government.