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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(e) in The Delhi Right To Information Rules, 2001

(e)before initiating any project, publish or communicate to the public generally or to the persons affected or likely to be affected by the project in particular, the facts available to it or to which it has reasonable access which, in its opinion, should be known to them in the best interests of maintenance of democratic principles.