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

NCT Delhi - Subsection

Section 2(a) in The Delhi Right To Information Rules, 2001

(a)"competent authority"[*] [See. Annexure 1 for list of competent Authorites.] means any authority or officer notified by the Government from time to time in Official Gazette for the purpose of this Act;