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Kerala High Court Issues Notice on Plea Challenging RTI (Amendment) Act 2019 - (06 Sep 2019)

RIGHT TO INFORMATION

Kerala High Court has issued notice to the Centre on a plea challenging the vires of the Right to Information (Amendment) Act, 2019 stating that the recent amendments violate Articles 14, 19 and 21 of the Constitution of India.

Tags : KERALA HIGH COURT   NOTICE  

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