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 9] [Entire Act] State of West Bengal - Subsection Section 9(3) in The West Bengal (Prevention Of Violent Activities) Act, 1970 (3)The State Government shall appoint one of the members of the Advisory Board who is or has been a Judges of a High Court to be its Chairman.
