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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2) in The Karnataka Public Libraries Act, 1965

(2)The Vice-Chairman of a Local Library Authority shall,-
(a)in the absence of the Chairman, preside at the meetings of the Authority;
(b)exercise such powers and perform such duties of the Chairman as the Chairman may, from time to time, delegate to him.