e ¢ ActNO ..ol ST (129 ent (11.५... 6 दि नि gtion .4 219 74 a (18 THE MANIPUR PUBLIC LIBRARIES (AMENDMENT) BI-LLA, 1996 A B Ad- to amend the Manipur Public Libraries Act, 1988 (Manipur Act No. 7 of 1993). Be it enacted by the Legislatare of Manipur in the Forty-seventh Year of the Republic of India as follows : ः 1. Short title and commencement,—(1) This Act may be called the Manipur Public Libraries (Amendment) Act, 1996, (2) . Tt shall come into force on such date asthe State Government may, by notification in the official Gazette, appoint. 2. Amendment of section 3.—In clauses (a) and (b) of sub-section (2) of section 3 of the Manipur Public Libraries Act, 1988, for word “Education”’, the words “Arts and Culture’” shall be substituted. ‘