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

State of Meghalaya - Subsection

Section 10(3) in The Meghalaya Preventive Detention Act, 1995

(3)The State Government shall appoint one of the members of the Advisory Board who is or has been a Judge of a High Court to be its Chairman and the appointment as such Chairman of any person who is a Judge of a High Court shall be with the previous approval of the Chief Justice of that High Court.