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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(4) in The Karnataka Public Libraries Act, 1965

(4)An appeal shall lie from the decision of the Director of Public Libraries to the Karnataka Revenue Appellate Tribunal within such period as may be prescribed, and the decision of the Karnataka Revenue Appellate Tribunal on such appeal shall be final.