Section 27(2)(e) in The Right to Information Act, 2005

[Cites 0, Cited by 5] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(e) in The Right to Information Act, 2005

(e)the procedure to be adopted by the Central Information Commission or State Information Commission, as the case may be, in deciding the appeals under sub-section (10) of section 19; and

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Union of India - Subsection

Section 27(2)(e) in The Right to Information Act, 2005