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Patna HC: Can Grant Compensation under RTI Act Only when Applicant Demonstrates Actual Loss - (24 Apr 2025)

RIGHT TO INFORMATION

Patna High Court while dismissing a petition seeking compensation for delayed information under Section 19(8)(b) of RTI Act, 2005, has observed that compensation can only be granted if the applicant shows actual loss or detriment suffered due to such delay.

Tags : PATNA HIGH COURT   RTI ACT   ACTUAL LOSS  

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