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[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(5)(b) in The Karnataka Public Libraries Act, 1965

(b)The State Central Library may, with the approval of the State Government, collaborate with other similar Bureaux of Technical Service in India and undertake such technical work as may be necessary for purposes of such collaboration: