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[Cites 0, Cited by 1] [Section 2] [Entire Act]

NCT Delhi - Subsection

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

(g)"public authority" means any authority or body established or constituted
(i)by or under the Constitution;
(ii)by any law made by the Government and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the Government;