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Gujarat HC Directs SIC to Take Action Against Officer Under RTI - (15 Sep 2020)

RIGHT TO INFORMATION

Gujarat High Court has directed the State Information Commissioner to initiate proceedings under Section 20 of the Right to Information Act, 2005 against 'the Mamlatdar' since he acted in a callous manner as a result of which the petitioner had been deprived of from the right of Right to Information.

Tags : GUJARAT HIGH COURT   ACTION AGAINST OFFICER  

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