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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(3) in The Karnataka Public Libraries Act, 1965

(3)
(a)The State Bureau of inter-library loan shall implement such schemes of inter-library loans among the public libraries, academic libraries, State-owned libraries, aided libraries and the outlier libraries in the State as may be prescribed.
(b)The State Central Library may with the approval of the State Government, collaborate in any scheme of inter-State library loans.