47. Institute to be public authority under Right to Information Act.-
The provisions of the Right to Information Act, 2005 (22 of 2005) shall apply to each Institute, defined in clause (h) of section 2 of the Right to Information Act, 2005.
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47. Institute to be public authority under Right to Information Act.- The provisions of the Right to Information Act, 2005 (22 of 2005) shall apply to each Institute, defined in clause (h) of section 2 of the Right to Information Act, 2005. |
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