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Smt. T.Savitri Devi vs State Bank Of Bikaner-Jaipur, ... on 11 December, 2007
Wp(C).No. 2268 Of 2011 (G) vs By Adv. Sri.Devaprasanth.P.J

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[Section 13] [Complete Act]
Central Government Act
Section 13(4) in The Right To Information Act, 2005
(4) The Chief Information Commissioner or an Information Commissioner may, at any time, by writing under his hand addressed to the President, resign from his office: Provided that the Chief Information Commissioner or an Information Commissioner may be removed in the manner specified under section 14.