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Citedby 2 docs
Pritam Rooj vs The University Of Calcutta & ... on 28 March, 2008
Mr. Sandeep Baheti vs Indian Institute Of Management ... on 9 October, 2009

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[Section 7] [Complete Act]
Central Government Act
Section 7(8) in The Right To Information Act, 2005
(8) Where a request has been rejected under sub- section (1), the Central Public Information Officer or State Public Information Officer, as the case may be, shall communicate to the person making the request,-
(i) the reasons for such rejection;
(ii) the period within which an appeal against such rejection may be preferred; and
(iii) the particulars of the appellate authority.