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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 10(2)(e) in Jammu and Kashmir Right to Information Act, 2009

(e)his or her rights with respect to review of the decision regarding non-disclosure of part of the information, the amount of fee charged or the form of access provided, including the particulars of the senior officer specified under sub-section (1) of section 16 or the State Information Commission, as the case may be, time limit, process and any other form of access.