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ICSI can't Charge Fee for Providing Copies of Revaluation Papers Applied Through RTI: SC - (30 Apr 2019)

RIGHT TO INFORMATION

Supreme Court has held that the Institute of Company Secretaries of India (ICSI) cannot charge a fee for revaluation if the certified copies were asked through Right to Information Act, 2005.

Tags : SUPREME COURT   ICSI   REVALUATION PAPERS APPLIED THROUGH RTI  

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