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Kerala High Court: No Unrestricted RTI; DPDP Act Strengthens Privacy Framework - (26 May 2026)

RIGHT TO INFORMATION

Kerala High Court held that there is no unrestricted right under the proviso to Section 8(1)(j) of the Right to Information Act to seek all information that may be shared with the legislature, as personal information is protected unless larger public interest justifies disclosure.

Tags : RIGHT TO INFORMATION ACT; PRIVACY FRAMEWORK; PERSONAL INFORMATION  

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