Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] NCT Delhi - Subsection Section 9(xi) in Delhi District Courts (Right to Information) Rules, 2008 (xi)An individual is welcome to file as many applications as he or she may desire but care should be taken that they are not aimed at causing harassment to any one.
