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 9] [Entire Act]

State of Karnataka - Subsection

Section 9(vi) in The Karnataka Right to Information Rules, 2005

(vi)receive evidence on affidavit from State Public Information Officer, State Assistant Public Information Officer such other Senior Officer who decided the first appeal, or such person against whom the complaint lies or the third party.