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Del. HC: Solicitor General’s Opinion to Government Exempted from Disclosure Under RTI Act - (26 Dec 2023)

RIGHT TO INFORMATION

Delhi High Court while observing that relationship between Solicitor General (SG) of India and Government of India is a fiduciary relationship, has held that disclosure of advice tendered by SG would fall under the exception of Section 8(1)(e) of the Right to Information (RTI) Act, 2005.

Tags : DELHI HIGH COURT   SOLICITOR GENERAL   ADVICE   DISCLOSURE  

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