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Guj. HC: Communication B/W Govt. Pleader and State Regarding Proceeding Outside Scope of RTI - (16 Feb 2023)

RIGHT TO INFORMATION

Gujarat High Court has observed that Professional correspondence between government advocate and various offices of the State regarding a matter in which he had appeared for the petitioning party, can't be disclosed under Right to Information Act, 2005.

Tags : GUJARAT HIGH COURT   RIGHT TO INFORMATION   PROFESSIONAL CORRESPONDENCE  

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