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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(1)(a) in The Karnataka Public Libraries Act, 1965

(a)One copy of each book received under the Press and Registration of Books Act, 1867 (Central Act 25 of 1867) shall be kept in the State Central Library as a Bureau of Copyright.