Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 384] [Section 2] [Entire Act] Union of India - Subsection Section 2(n) in The Right to Information Act, 2005 (n)third party means a person other than the citizen making a request for information and includes a public authority.