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

Union of India - Subsection

Section 2(f) in The Freedom Of Information Act, 2002

(f)"public authority" means any authority or body established or constituted,-
(i)by or under the Constitution;
(ii)by any law made by the appropriate Government, and includes any other body owned, controlled or substantially financed by funds provided directly or indirectly by the appropriate Government;