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[Section 12(3)] [Section 12] [Complete Act]
Central Government Act
Section 12(3)(iii) in The Right To Information Act, 2005
(iii) a Union Cabinet Minister to be nominated by the Prime Minister. Explanation.- For the purposes of removal of doubts, it is hereby declared that where the Leader of Opposition in the House of the People has not been recognised as such, the Leader of the single largest group in opposition of the Government in the House of the People shall be deemed to be the Leader of Opposition.