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[Cites 0, Cited by 0] [Section 5] [Entire Act]

NCT Delhi - Subsection

Section 5(2) in The Delhi Right To Information Rules, 2001

(2)Upon receipt of an application requesting for an information, the competent authority shall consider it and furnish the information required by the applicant or pass orders thereon refusing the request as soon as practicable but normally within fifteen days and in any case within thirty days from the date of receipt of application.