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[Cites 0, Cited by 49] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(2) in The Right to Information Act, 2005

(2)The Central Government may, by notification in the Official Gazette, amend the Schedule by including therein any other intelligence or security organisation established by that Government or omitting therefrom any organisation already specified therein and on the publication of such notification, such organisation shall be deemed to be included in or, as the case may be, omitted from the Schedule.