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 2] [Entire Act] State of Karnataka - Subsection Section 2(2) in The Karnataka Public Libraries Act, 1965 (2)'aided library' means a library declared by the Director of Public Libraries to be eligible for aid from the Government in accordance with the rules made under this Act;
