Report No. 275
9. Jammu and Kashmir
1.54 In Jammu and Kashmir, the Jammu and Kashmir Right to Information Act, 2003 (notified in the Government Gazette on 7 January 2004), was replaced by the Jammu and Kashmir Right to Information Act, 2009, which received the Governor's assent on March 20, 2009.The State Government also published the Jammu and Kashmir Right to Information Rules, 2009 on July 20, 2009.
1.55 Due to the special constitutional status of the State, the Central Act is not applicable here, however, the definitions of the terms "information"24 and "public authority"25 are akin to the Central Act.
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