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[Cites 0, Cited by 0] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(a) in Delhi District Courts (Right to Information) Rules, 2008

(a)Every officer or the employee of the District and Sessions Judge's office, who is called upon to supply the information, shall do so as expeditiously and accurately in accordance with the record without concealing or withholding any information.