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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(b) in The Andhra Pradesh Public Security Act, 1992

(b)Each such Board shall consist of three persons who are or have been or qualified to be appointed as Judges of the High Court. The Government shall appoint the Members and designate one of them as the Chairman.