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[Cites 0, Cited by 0] [Section 10A(2)] [Section 10A] [Entire Act]

State of West Bengal - Subsection

Section 10A(2)(b) in The West Bengal Public Libraries Act, 1979

(b)the Government may appoint an Administrator or an Ad-hoc Committee consisting of such persons and in such manner as the Government may think fit, and, thereupon, the Administrator or the Ad-hoc Committee, as the case may be, shall exercise all the powers and perform all the duties of the Local Library Authority.