Section 15(1)(i) in The Khuda Bakhsh Oriental Public Library Act, 1969

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Union of India - Subsection

Section 15(1)(i) in The Khuda Bakhsh Oriental Public Library Act, 1969

(i)all properties, funds and dues which are vested in, or realisable by, the trustees of the library constituted by the deed of trust, in their capacity as such, shall vest in, and be realisable by, the Board; and

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Union of India - Subsection

Section 15(1)(i) in The Khuda Bakhsh Oriental Public Library Act, 1969