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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(3)(g) in Jammu and Kashmir Right to Information Act, 2009

(g)recommendations for reform, including recommendations in respect of the particular public authorities, for the development, improvement, modernization, reform or amendment to the Act or other legislation or common law or any ot1-2r matter relevant for operationalising the right to access information.