Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(a) in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

(a)Where PIO is held guilty of not providing the information without reasonable cause or malafidely, a penalty of Rs. 250 for each day of delay subject to the condition that amount of penalty shall not exceed Rs. 25000. Section 17(1)