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 6] [Entire Act]

State of Goa - Subsection

Section 6(3) in The Goa Right to Information Act, 1997

(3)No order adversely affecting any person shall be passed accept after giving that person a reasonable opportunity of being heard."(4) Every appeal shall be disposed as expeditiously as possible and endeavour shall be made to dispose of the appeal within 30 days from the date on which it is presented".