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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(1)(a) in The Karnataka Public Libraries Act, 1965

(a)With effect from such date as the State Government may by notification appoint (hereinafter referred to in this sub-section as the appointed day), the entire management and control of the Public Library, Mysore, now vested in the Committee of Management of the Public Library, Mysore, shall be vested in the Mysore City Library Authority.