Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] NCT Delhi - Subsection Section 4(j) in Delhi District Courts (Right to Information) Rules, 2008 (j)An applicant desirous of information being supplied by post, shall file adequately pre-stamped envelope for sending the information by registered post/speed post.
