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

State of Karnataka - Subsection

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

(d)'Right to Information' means right of access to information from any public authority,-
(i)by obtaining certified copies of any records;
(ii)by obtaining diskettes, floppies or any other electronic mode or through print-outs where such information is stored in a computer or in any other device;
(iii)in such other mannner as may be prescribed.