Section 10(2) in The Freedom Of Information Act, 2002
(2)Where access is granted to a part of the record in accordance with sub-section (1), the person making the request shall be informed,-(a)that only part of the record requested, after severance of the record containing information which is exempted from disclosure, is being furnished; and(b)of the provisions of the Act under which the severed part is exempted from disclosure.
