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Delhi High Court Judges Differ on Whether PM Relief Fund is 'Public Authority' - (28 May 2018)

Delhi High Court has delivered a split judgment on the issue of whether the Prime Minister’s National Relief Fund (PMNRF) is a ‘public authority’ within the ambit of Section 2(h) of the Right to Information Act (RTI).

Tags : DELHI HIGH COURT   PM RELIEF FUND  

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