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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(k) in Bihar Right to Public Grievance Redressal Act, 2015

(k)"decision" means a decision taken on a complaint or appeal or revision by the Public Grievance Redressal Officer or appellate authority or revision authority notified under this Act and includes the information sent to the complainant or the appellant, as the case may be;