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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(ii) in Rajasthan Right to Information Act, 2000

(ii)"District Level Officer" means an officer or functionary of the State Government or a public body having jurisdiction over a District in the State or as may, from time to time, be specified as such by the State Government for the purposes of this Act;