Right to Information Act 2005 , Right to Information
Right to Information Act 2005




   

9. Grounds for rejection to access in certain cases.-Without prejudice to the provisions of section 8, a Central Public Information Officer or a State Public Information Officer, as the case may be, may reject a request for information where such a request for providing access would involve an infringement of copyright subsisting in a person other than the State.

 

Back to Right to Information Act | Bare Acts India

 

 

 

Copyright© Vakilno1.com 2000 All rights reserved