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State of Andhra Pradesh - Section

Section 6 in Andhra Pradesh High Court Right to information Rules, 2005

6. Information to be provided in the form certified copies.

- Information as requested by the party shall be provided in the form of certified copies/xerox copies attested by the State Public Information Officer/State Assistant Public Information Officer concerned. The applicant shall not be entitled to take the originals from the custody of the Officer/ Sections concerned.