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Delhi HC Seeks Centre's Response on Plea Regarding Denial of Information on Creation of Aarogya Setu - (20 Jan 2021)

RIGHT TO INFORMATION

Delhi High Court has issued notice to the Public Information Officers of the Ministry of Electronics & Information Technology (MeitY), and its National E-Governance Division (NeGD) asking them to explain whether information sought by an Right to Information applicant on the creation of the Aarogya Setu app is available in the public domain.

Tags : DELHI HIGH COURT   INFORMATION ON AAROGYA SETU APP  

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