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] [Entire Act]

State of West Bengal - Section

Section 5 in The Calcutta High Court (Right to Information) Rules, 2006

5. Protected/exempted information

. - The Public Information Officer or the Assistant Public Information Officer, as the case may be, shall have no obligation to give information to any citizen in the matter disclosure of which has been exempted under section 8 of the Act.