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Karnataka HC: SIC Direction to CID to Provide Copies of B Report Covered Under RTI Act - (22 Oct 2021)

RIGHT TO INFORMATION

Karnataka High Court has upheld the State Information Commission’s direction to the Criminal Investigation Department (CID) of the State to provide copies of B report related to the investigation conducted into a suicide case, under the Right to Information (RTI) Act, 2005.

Tags : KARNATAKA HIGH COURT   COPIES OF B REPORT  

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