Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 14] [Entire Act] State of Karnataka - Subsection Section 14(1) in The Karnataka Public Libraries Act, 1965 (1)A whole-time officer having the prescribed qualifications to practise the library profession shall be appointed by the State Government as theDirector of Public Libraries.
