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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(h) in Karnataka Right to Information Act, 2000

(h)information regarding any matter which is likely to,-
(i)help or facilitate escape from legal custody or affect prison security; or
(ii)impede the process of investigation or apprehension or prosecution of offenders.