Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in The Bihar State Information Commission (Management) Regulation, 2007

(2)An appellant or a complainant or a respondent may, however, make an application to the State Chief Information Commissioner for special leave to appeal or review of a decision or order of the case and mention the grounds for such a request.