Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(ix) in The Central Information Commission (Management) Regulations, 2007

(ix)The Registrar may require any application, appeal, counter statement, replies presented to the Commission to be amended in accordance with these regulations and direct any formal amendment of such records.