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SC Issues Notice Seeking Effective Implementation of Mandate of S. 4 of RTI Act - (21 Jan 2022)

RIGHT TO INFORMATION

Supreme Court has issued notice in a Writ Petition seeking effective implementation of the mandate of Section 4 of the Right to Information Act, 2005 dealing with the obligations of public authorities, which the petitioner claimed to be the soul of the RTI Act without which the statute would be reduced to an ornamental legislation.

Tags : SUPREME COURT   IMPLEMENTATION OF MANDATE OF S. 4 OF RTI ACT  

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