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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(3)(b) in The Karnataka Public Libraries Act, 1965

(b)As from the specified day, the assets and liabilities of the South Kanara District Library Authority appertaining to the said District Central Library shall vest in the Mangalore City Library Authority, and the South Kanara District Library Authority in such proportion and in such manner as the State Government may direct.