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Delhi High Court: NSE Qualifies as a Public Authority under the RTI Act - (02 Jul 2026)

RIGHT TO INFORMATION

Delhi High Court held that the National Stock Exchange of India (NSE) is a “public authority” under Section 2(h) of the Right to Information Act, 2005. It dismissed NSE’s appeal against a Single Judge ruling and affirmed that the Exchange is subject to the RTI regime.

Tags : NATIONAL STOCK EXCHANGE; PUBLIC AUTHORITY; RIGHT TO INFORMATION ACT  

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