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[Cites 0, Cited by 283] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6) in The Right to Information Act, 2005

(6)An appeal under sub-section (1) or sub-section (2) shall be disposed of within thirty days of the receipt of the appeal or within such extended period not exceeding a total of forty-five days from the date of filing thereof, as the case may be, for reasons to be recorded in writing.