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[Cites 0, Cited by 126] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Right to Information Act, 2005

(2)If the Central Public Information Officer or State Public Information Officer, as the case may be, fails to give decision on the request for information within the period specified under sub-section (1), the Central Public Information Officer or State Public Information Officer, as the case may be, shall be deemed to have refused the request.