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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Tamilnadu - Subsection

Section 14A(2) in Tamil Nadu Public Libraries Act, 1948

(2)Every Local Library Authority shall contribute to the General Fund a sum at such rate not exceeding twenty per cent of the cess collected under sub-section (2) of section 12 as may be prescribed and different rates may be prescribed for different Local Library Authorities.