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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(b) in Karnataka Right to Information Act, 2000

(b)information, the disclosure of which would pre-judicially affect public safety and order or which may lead to an incitement to commit an offence or pre-judically affect fair trial or adjudication of a pending case;