Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them - (27 Oct 2026)
RIGHT TO INFORMATION
Supreme Court held that a cooperative society member cannot be denied information about the society’s affairs under the Right to Information Act, 2005 merely because the society does not fall within the definition of a “public authority.”
Tags : COOPERATIVE SOCIETIES; RIGHT TO INFORMATION ACT; PUBLIC AUTHORITY
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