Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 39] [Section 11] [Entire Act] Union of India - Subsection Section 11(4) in The Right to Information Act, 2005 (4)A notice given under sub-section (3)shall include a statement that the third party to whom the notice is given is entitled to prefer an appeal under section 19 against the decision.
