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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Karnataka - Subsection Section 10(3) in The Karnataka Public Libraries Act, 1965 (3)Subject to prescribed conditions special meetings shall be convened by the President to discuss matters of urgent importance upon a requisition by the members of the Authority.
