Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister  ||  MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial  ||  SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail  ||  2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts  ||  Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small  ||  Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer  ||  SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside  ||  Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released  ||  Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT    

CIC: Initiate Steps to Introduce RTI Stamps for Payment of RTI Fees - (08 May 2017)

Central Information Commission has reiterated its recommendation for issue of RTI-stamps or numbered RTI-coupons as mode for payment of RTI-fees.

Tags : CENTRAL INFORMATION COMMISSION   RTI-FEES  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved