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State of Jammu-Kashmir - Section

Section 24 in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

24. Who has the Rule making Power?

The Rule making power as per the Section 24 of J & K Right to Information Act 2009 is vested in the government of Jammu and Kashmir. The rules have been framed under SRO 196 and notified on 20th of July 2009.