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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in Karnataka Right to Information Act, 2000

(1)A person desirous to obtain information shall make an application to the competent authority in the prescribed manner, along with such fee, in such form and with such particulars, as may be prescribed:Provided that the fee payable shall not exceed the actual cost of supplying information.