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[Cites 0, Cited by 783] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Right to Information Act, 2005

(1)Where a request for access to information is rejected on the ground that it is in relation to information which is exempt from disclosure, then, notwithstanding anything contained in this Act, access may be provided to that part of the record which does not contain any information which is exempt from disclosure under this Act and which can reasonably be severed from any part that contains exempt information.