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State of Uttarakhand - Section

Section 14 in The Uttarakhand Witness Protection Act, 2020

14. Applicability of certain provvisions of Right to Information act

The provision of clause (g) and clause (h) of sub section (1) of Section 8 of the Right to Information Act, 2005 shall be applicable on all proceedings related to the identity of witness, witness protection order and review order.