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Delhi HC: Public Authority to Give Cogent Reasons for Withholding Information Under RTI - (08 Feb 2021)

RIGHT TO INFORMATION

Delhi High Court has observed that when a public authority withholds information under Right to Information Act, 2005 the burden is on the public authority to show in what manner disclosure of such information could impede the investigation.

Tags : DELHI HIGH COURT   PUBLIC AUTHORITIES   WITHHOLDING INFORMATION  

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