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[Cites 0, Cited by 0] [Section 42(2)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2)(d) in The Karnataka Public Libraries Act, 1965

(d)the authority to be exercised by the officers and servants of the State Library Authority or the Local Library Authority for the purpose of exclusion or removal from any such library of any person who contravenes or does not comply with any provisions of this Act or any rule or bye-law made thereunder;