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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1)(g) in Andhra Pradesh Public Libraries Act, 1960

(g)with the consent of the management and the previous sanction of the Government or an officer authorized by the Government in this behalf, acquire any library on such conditions may be approved by the Government or an officer authorized by the Government in this behalf;