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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 8(1)(b) in Jammu and Kashmir Right to Information Act, 2009

(b)information which has been expressly forbidden to be published by any court of law or tribunal or the disclosure of which may constitute contempt of court;