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 35] [Entire Act] State of Karnataka - Subsection Section 35(3) in The Karnataka Public Libraries Act, 1965 (3)As from the appointed day, all debts and liabilities of the said society shall stand transferred to and vest in the State Library Authority.
