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Supreme Court Stays CIC Decision Declaring NSE Subject to the RTI Act - (03 Aug 2026)

RIGHT TO INFORMATION

Supreme Court has issued notice on NSE's appeal against the Delhi High Court judgment declaring it a "public authority" under the RTI Act. It also stayed the 2007 CIC order, upheld by the High Court, which directed that the NSE be treated as a public authority.

Tags : NATIONAL STOCK EXCHANGE; PUBLIC AUTHORITY; PUBLIC AUTHORITY  

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