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Madhya Pradesh HC Observes ‘S. 91 CrPC Not An Alternate Remedy to Rights Under RTI’ - (21 Mar 2017)

Madhya Pradesh High Court has held that provision under Section 91 of Criminal Procedure Code (Cr.P.C) “is not a substitute” or “an alternate remedy” for right under provisions of Right to Information Act that may or may not be available to accused.

Tags : MADHYA PRADESH HIGH COURT   S. 91 CRPC   RTI  

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