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Ker. HC: Legal Advice Given by Advocate General to Government Exempted from Disclosure Under RTI Act - (03 Oct 2022)

RIGHT TO INFORMATION

Kerala High Court has held that the legal advice rendered by the Advocate General to the Government is exempted from disclosure under Section 8(1)(e) of the Right to Information Act, 2005 as the relationship between the two constituted a fiduciary relationship.

Tags : KERALA HIGH COURT   ADVOCATE GENERAL   RIGHT TO INFORMATION  

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