Legal Document View

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
[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2)(f) in The Karnataka Public Libraries Act, 1965

(f)with the consent of the management and the previous sanction of the State Government acquire any library on such conditions as may be approved by the State Government ;