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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(d) in Andhra Pradesh Public Libraries Act, 1960

(d)The authority to be exercised by its officers and servant in the matter of exclusion or removal from any such library, of any person who contravenes or does not comply with provisions of this Act, or the rules or bye-laws made thereunder;