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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1)(ii) in Rajasthan Right to Information Act, 2000

(ii)the controlling officer other than those specified in clause (i), may appeal to the Rajasthan Civil Services Appellate Tribunal constituted under section 3 of the Rajasthan Civil Services (Service Matters Appellate Tribunals) Act, 1976 (Act No. 34 of 1976):