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Bombay HC: Public Authorities Need Not Obtain Third-Party Information for RTI Applicants - (19 Aug 2026)

RIGHT TO INFORMATION

Bombay High Court held that public authorities are not legally required under the RTI Act to obtain information from private bodies for applicants. The Court quashed CIC orders directing SEBI to collect information from the BSE for RTI applicants.

Tags : PUBLIC AUTHORITY; THIRD-PARTY INFORMATION; RIGHT TO INFORMATION ACT  

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