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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(3) in The Karnataka Public Libraries Act, 1965

(3)The Local Library Development Plan shall thereafter be sent to the Director of Public Libraries along with a copy of the objections and suggestions received under sub-section (2). The Director of Public Libraries shall with his comments on the Local Library Development Plan submit it to the State Government for sanction.