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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(3) in Rajasthan Right to Information Act, 2000

(3)Where the information sought by the applicant falls under the restricted categories specified under section 5, the Incharge of the office shall refuse to provide information and shall communicate his decision to the applicant within thirty days from the date of receipt of application under sub-section (1).