Section 36(2)(b) in The Karnataka Public Libraries Act, 1965

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

(b)In addition to a general library, the State Central Library shall consist of the following sections namely.-

(i)a State Bureau of Copyright Collections;

(ii)a State Library for the Blind;

(iii)a State Bureau of inter-library loans;

(iv)a State Bibliographical Bureau;

(v)a State Bureau of Technical Service;

(vi)such other sections as may be prescribed.

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