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RTI Not Applicable to Religious Institutions Not Funded by Government: T & AP HC - (10 Dec 2018)

Telangana and Andhra Pradesh High Court has held that religious institutions like temples, churches, mosques, which are not financed/funded by the government, do not fall within the purview of the Right To Information Act, 2005.

Tags : TELANGANA & ANDHRA PRADESH HIGH COURT   RIGHT TO INFORMATION ACT   2005  

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