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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(b) in Right to Information Act, 2009 — Notifications, Circulars, Orders, Etc.

(b)J&K State Information Commission can if the PIO is held guilty of not providing information, recommend for disciplinary action against the Public Information Officer under Service Rules applicable 'Whim. Section 17(2