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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(e) in The Orissa High Court Right to Information Rules, 2005

(e)The senior most Judicial Officers of the station as indicated in Appendix-1 shall be the Appellate Authorities of their respective areas to decide the appeal against the order of the State Assistant Public Information Officer of the concerned area.