Section 6(3)(b) in Jammu and Kashmir Right to Information Act, 2009

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State of Jammu-Kashmir - Subsection

Section 6(3)(b) in Jammu and Kashmir Right to Information Act, 2009

(b)the subject matter of which is more closely connected with the functions of another public authority, the public authority, to which such application is made, shall transfer the application or such part of it as may be appropriate to that other public authority and inform the applicant immediately about such transfer:

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State of Jammu-Kashmir - Subsection

Section 6(3)(b) in Jammu and Kashmir Right to Information Act, 2009