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[Cites 0, Cited by 60] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Right to Information Act, 2005

(2)Where an appeal is preferred against an order made by a Central Public Information Officer or a State Public Information Officer, as the case may be, under section 11 to disclose third party information, the appeal by the concerned third party shall be made within thirty days from the date of the order.