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Citedby 256 docs - [View All]
University Of Calcutta & Ors vs Pritam Rooj on 5 February, 2009
University Of Calcutta & Ors vs Pritam Rooj on 5 February, 2009
Shri D.N. Loharuka vs High Court Of Judicature At Mumbai on 13 March, 2009
Shri S.P. Sharma vs Cpio, Cic on 13 July, 2009
The Superintendent Of Police vs M.Kannappan on 28 November, 2012

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[Section 2] [Complete Act]
Central Government Act
Section 2(f) in The Right To Information Act, 2005
(f) " information" means any material in any form, including records, documents, memos, e- mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;