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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(e) in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

(e)State Information Commission can if it appears that practice of a Public authority do not conform to the provisions or spirit of the Act then it can make recommendation specifying the steps which ought to be taken for promoting such conformity. Section 22 (5)