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

State of Rajasthan - Subsection

Section 4(2) in Rajasthan Right to Information Act, 2000

(2)Upon receipt of an application under sub-section (1), the Incharge of the office shall consider it and if the information is such which can be provided and do not fall within the categories specified under section 5, the Incharge of office shall provide the information within thirty days of the receipt of application under sub-section (1).