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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(c) in Andhra Pradesh High Court Right to information Rules, 2005

(c)'State Assistant Public Information Officer' means the Administrative Officer/Chief Ministerial Officer as the case may be as designated by the High Court Under Section 5 (2) of the Act.