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[Cites 0, Cited by 0] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(e) in Delhi District Courts (Right to Information) Rules, 2008

(e)The information for payment to be made under sub-rule (c) and (d), if necessary, shall be sent to the applicant in Form D, asking the applicant to make the payment within fifteen days of the receipt of the intimation failing which the application shall be rejected.