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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2) in The Karnataka Public Libraries Act, 1965

(2)A City Library Authority or District Library Authority may, with the previous sanction of the State Government , by notification, increase the rate of library cess levied on any item of tax specified in clause (a) or (b) of sub-section (1), subject to the condition that the rate shall not exceed six paise for every rupee of the tax levied.