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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Karnataka - Subsection

Section 52(2)(a) in The Karnataka Public Libraries Act, 1965

(a)the members of the Local Library Authorities constituted under the Madras Public Libraries Act, 1948, and holding office immediately before the commencement of this Act shall be deemed to be the members of the Local Library Authorities constituted under this Act and shall exercise all powers and perform all duties conferred on such Authorities in the respective areas in which they are functioning at such commencement until their present term expires or until new authorities are constituted under this Act, whichever is later;