The Freedom of Information Act, 2002

10. Severability.-

1. If a request for access to information is rejected on the ground that it is in relation to information which is exempted from disclosure, then notwithstanding anything contained in this Act, access may be given to that part of the record which does not obtain any information that is exempted from disclosure under this Act and which can reasonably be severed from any part that contains exempted information.
2. Where access is granted to a part of the record in accordance with sub-section (1), the person making the request shall be informed,-

1. that only part of the record requested, after severance of the record containing information which is exempted from disclosure, is being furnished; and
2. of the provisions of the Act under which the severed part is exempted from disclosure.

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