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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(6)(b) in Uttar Pradesh Right to Information Rules, 2015

(b)If the State Public Information Officer is of the view that the information sought can only be provided on payment of any further fee representing the cost of providing the information as prescribed in rule 5, then he shall send intimation accordingly to the applicant in Form 6 and enter the details in the Register mentioned in sub-rule (3).