Section 8(1)(i) in Jammu and Kashmir Right to Information Act, 2009

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State of Jammu-Kashmir - Subsection

Section 8(1)(i) in Jammu and Kashmir Right to Information Act, 2009

(i)information which relates to personal information the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual unless the Public Information Officer or the appellate authority, as the case may be, is satisfied that the larger public interest justifies the disclosure of such information:

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State of Jammu-Kashmir - Subsection

Section 8(1)(i) in Jammu and Kashmir Right to Information Act, 2009