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 9] [Entire Act] NCT Delhi - Subsection Section 9(ii) in Delhi District Courts (Right to Information) Rules, 2008 (ii)In one application information asked for should be limited to one subject matter for which it would be possible to provide the information from one set of record.
