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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Right to Information Rules, 2001

(1)Any person aggrieved by the order of the Incharge of the Office or any person who has not received required information with in time stipulated under section 4 of the Act, may prefer an appeal to the controlling officer.