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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in Uttar Pradesh Right to Information Rules, 2015

(4)The list of Public Authorities under each department of the Government along with the list of State Public Information Officers and First Appellate Authorities for each such Public Authority shall be prepared and notified in the format given in Form 1, by the concerned department, and a copy of such notification shall be made available to the Commission.