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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(1) in The Karnataka Public Libraries Act, 1965

(1)Every member of a Local Library Authority shall be personally liable for the loss, waste or misapplication of any money or other property of the Authority to which he has been a party, or which has been caused or facilitated by his misconduct or neglect of his duty as a member.