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

State of Jammu-Kashmir - Subsection

Section 5(1) in Jammu and Kashmir Right to Information Act, 2009

(1)Every public authority shall, within one hundred days of the commencement of the Act, designate as many officers as the Public Information Officers in all administrative units or offices under it as may be necessary to provide 'confirmation to persons requesting for the information under the Act.