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 0] [Section 5] [Entire Act] State of Odisha - Subsection Section 5(1) in The Orissa Right to Information Rules, 2005 (1)Where a request has been rejected under Sub-section (1) of Section 7, the Public Information Officer shall intimate the applicant, the reasons for such rejection in Form C.
