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State of Jammu-Kashmir - Section

Section 3 in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

3. The J&K Right to information Act, 2009 is available on the website of the General Administration Department. However, a copy of the same is enclosed for ready reference. All the Administrative Secretaries are requested kindly to personally supervise implementation of the Act and ensure that all actions are taken in a time bound manner by all the Public Authorities under their administrative control. The implementation of the Act in the State shall be reviewed by the Chief Secretary on regular intervals.

Template For The Information Handbook Under Right To Information Act, 2009