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Mad. HC: Co-operative Society Registered Under TN Co-operative Societies Act Not Public Authority - (10 Jun 2024)

TRUSTS AND SOCIETIES

Mad. HC has observed that a co-operative society registered under Tamil Nadu Co-operative Societies Act is not bound by RTI Act to provide information requested by a citizen and that a co-operative society does not fall within definition of “public authority” under Right to Information Act, 2005.

Tags : MADRAS HIGH COURT   CO-OPERATIVE SOCIETIES   PUBLIC AUTHORITY  

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