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[Cites 0, Cited by 84] [Section 2] [Entire Act]

Union of India - Subsection

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

(a)appropriate Government means in relation to a public authority which is established, constituted, owned, controlled or substantially financed by funds provided directly or indirectly
(i)by the Central Government or the Union territory administration, the Central Government;
(ii)by the State Government, the State Government;