Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 29] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Right to Information Act, 2005 (g)prescribed means prescribed by rules made under this Act by the appropriate Government or the competent authority, as the case may be;
