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Madras High Court: Every Page of RTI Replies Should be Attested, Signed - (27 Aug 2021)

RIGHT TO INFORMATION

Madras High Court has ordered that while replying to Right to Information (RTI) Act applications, the public information officers, appellate authorities as well as officials of Information Commission must sign in every page and provide their Aadhaar number too so that action can be taken for furnishing false information.

Tags : MADRAS HIGH COURT   RTI REPLIES  

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