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 0] [Section 16] [Entire Act] NCT Delhi - Subsection Section 16(e) in Delhi District Courts (Right to Information) Rules, 2008 (e)The destruction of the record should be carried out under the supervision of the Public Information Officer or any other officer instructed to supervise the destruction.
