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 5] [Entire Act]

NCT Delhi - Subsection

Section 5(4) in The Delhi Right To Information Rules, 2001

(4)Where a request is rejected under sub-section (2), the competent authority shall communicate to the person making the request,
(i)the reasons for such rejection;
(ii)the period within which the appeal against such rejection may be preferred;
(iii)the particulars of the appellate authority.