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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(4) in The Karnataka Public Libraries Act, 1965

(4)The State Government may by notification modify or cancel any bye-law made by State Library Authority or a Local Library Authority under this section:Provided that before modifying or cancelling any bye-law, the State Government shall give the State Library Authority or the Local Library Authority concerned a reasonable opportunity to make its representations in the matter.