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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1)(ii) in Karnataka Right to Information Act, 2000

(ii)who has not received any communication within a period of fifteen working days from the date of making application under section 5, may within thirty days next after such period; appeal to such authority as may be prescribed: