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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(3)(f) in Jammu and Kashmir Right to Information Act, 2009

(f)all remedies in law available regarding an act or failure to act in respect of a right or duty conferred or imposed by the Act including the manner of filing an appeal to the Commission;