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[Cites 0, Cited by 134] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Right to Information Act, 2005

(1)Every public authority shall, within one hundred days of the enactment of this Act, designate as many officers as the Central Public Information Officers or State Public Information Officers, as the case may be, in all administrative units or offices under it as may be necessary to provide information to persons requesting for the information under this Act.