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[Cites 0, Cited by 57] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(a) in The Right to Information Act, 2005

(a)the details of further fees representing the cost of providing the information as determined by him, together with the calculations made to arrive at the amount in accordance with fee prescribed under sub-section (1), requesting him to deposit that fees, and the period intervening between the despatch of the said intimation and payment of fees shall be excluded for the purpose of calculating the period of thirty days referred to in that sub-section;