Section 5(b) in The Goa Right to Information Act, 1997
(b)Information relating to an individual or other information, the disclosure of which has no relationship to any activity of the Government or which will not subserve any public interest and would constitute a clear and unwarranted invasion of personal privacy;(bb)[ papers containing advice, opinion, recommendations or minutes submitted to the Governor for discharge of his constitutional functions and any information, disclosure of which, would prejudicially affect the conduct of the Centre-State relations, including information exchanged in confidence between the Centre and the Government or any of their authorities or agencies.] [Inserted by the Amendment Act 1 of 1998 published in the Official Gazette, Series I No. 42 dated 15-01-1998.];
