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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(6)(c) in Uttar Pradesh Right to Information Rules, 2015

(c)If the State Public Information Officer is of the view that the request for information is to be rejected on the basis of any provision(s) of the Act and/or the rules, then he shall convey such rejection to the applicant in Form 7. The date of rejection shall be entered in the Register mentioned in sub-rule (3).