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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in The Orissa Right to Information Rules, 2005

(3)Any person aggrieved by the decision under Sub-section (1) of Section 19, may prefer a second appeal before the State Information Commission under Sub-section (3) thereof in form E which shall be accompanied with such fee in the shape of Court-fee stamp as specified in the Schedule.