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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(a) in The Karnataka Public Libraries Act, 1965

(a)in a public library or other institution maintained under this Act acts in any manner likely to cause annoyance or disturbance to any person using such library or institution, or behaves in a disorderly manner or uses violent or abusive language in any such library or institution; or