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Ker. HC: Registrar of Co-operative Societies A Public Authority, Expected to Provide Information - (04 Jul 2024)

RIGHT TO INFORMATION

Kerala High Court has held that it is well settled that the Registrar of Co-operative Societies is a public authority and is expected to provide the information enumerated in Section 2(f) of the Right to Information Act, 2005 subject to the limitations provided under Section 8 of the Act.

Tags : KERALA HIGH COURT   CO-OPERATIVE SOCIETIES   S. 2(F) OF RTI ACT   S. 8 OF RTI ACT  

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