Section 6 in Right to Information Act, 2009 Notifications, Circulars, Orders, Etc.
6. What information is excluded from disclosure?
The information which falls within the exemptions provided under Section' 8 and Section 9 is not open to disclosure. The exempted information is broadly the one that relates to sovereignty, integrity and security of State, disclosure of which may violate any court order, disclosure of which may cause breach of privilege of the Parliament or State Legislature or Cause violation of intellectual property rights etc.
