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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(iii) in Rajasthan Right to Information Act, 2000

(iii)information whose disclosure would harm the frankness and contour of internal discussions, including Cabinet papers, inter-de-departmental/intra-departmental notes, correspondence and papers containing advice, opinions etc. as also of projections and assumptions relating to internal policy analysis: