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[Cites 0, Cited by 16] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in The Right to Information Act, 2005

(4)Where access to the record or a part thereof is required to be provided under this Act and the person to whom access is to be provided is sensorily disabled, the Central Public Information Officer or State Public Information Officer, as the case may be, shall provide assistance to enable access to the information, including providing such assistance as may be appropriate for the inspection.