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Bom. HC: Reasons for Delay Could Not Constitute Information as Defined Under RTI Act - (18 Oct 2024)

RIGHT TO INFORMATION

Bom. HC has observed that under section 2(f) of RTI Act, 2005 "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases etc. Therefore, the reasons for delayed decision could not constitute information as defined under the Act.

Tags : BOMBAY HIGH COURT   RTI ACT   DELAYED DECISION  

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