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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(3)(b) in Jammu and Kashmir Right to Information Act, 2009

(b)the number of decisions where applicants were not entitled to access to the documents pursuant to the requests, the provisions of the Act under which these decisions were made and the number of times such provisions were invoked;