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[Cites 0, Cited by 0] [Section 50(3)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(3)(a) in The Karnataka Public Libraries Act, 1965

(a)Notwithstanding anything contained in section 47, with effect from such date as the State Government may by notification appoint (hereinafter referred to in this sub-section as the specified day), the entire management and control of Karnad Sadashiva Rao District Central Library, Mangalore shall stand transferred to the Mangalore City Library Authority.