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Union of India - Section

Section 1 in The Central Information Commission (Management) Regulations, 2007

1. Short title and commencement .-(i) These regulations may be called the Central Information Commission (Management) Regulations, 2007.

(ii)They shall come into force with effect from such date as the Chief Information Commissioner may by order specify.
(iii)Appeals and Complaints which have already been filed before the date of commencement of these regulations and have been found in order and are already registered before this date will be proceeded with as before and shall not abate for any infirmity therein but these regulations will be applicable for any prospective action even in regard to such pending appeals and complaints.
Brought into force on 21.6.2007, vide Notification No.CIC/Legal/2007/006, dated 21.6.2007.