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RIGHT TO INFORMATION - EVMs are 'Information' Under RTI Act: CIC - (25 Feb 2019)

RIGHT TO INFORMATION

Central Information Commission has ruled that an Electronic Voting Machine is “information” under Right to Information Act and can be demanded by an applicant from the Election Commission of India on a payment of Rs. 10.

Tags : CENTRAL INFORMATION COMMISSION   RTI ACT   ELECTRONIC VOTING MACHINE  

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