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Differently-Abled/Visually-Impaired Persons Not to Be Deprived of Benefits of RTI Act: SC - (28 Sep 2018)

Supreme Court has called on the government to consider exploring advanced technology to aid the differently-abled gain functional access to the benefits of the Right to Information (RTI) Act, 2005.

Tags : SUPREME COURT   RTI   DIFFERENTLY-ABLED  

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