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 32] [Section 19] [Entire Act] Union of India - Subsection Section 19(7) in The Right to Information Act, 2005 (7)The decision of the Central Information Commission or State Information Commission, as the case may be, shall be binding.
