Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 93] [Section 18(1)] [Section 18] [Entire Act] Union of India - Subsection Section 18(1)(c) in The Right to Information Act, 2005 (c)who has not been given a response to a request for information or access to information within the time limit specified under this Act;