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[Cites 0, Cited by 0] [Section 6] [Entire Act]

NCT Delhi - Subsection

Section 6(c) in The Delhi Right To Information Rules, 2001

(c)papers containing advice, opinion, recommendations or minutes submitted to the Lt. Governor for discharge of his constitutional functions and any information, disclosure of which would prejudicially affect the conduct of the centre-State/Union territory relations, including information exchanged in confidence between the centre and the Government or any of their authorities or agencies;