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Question : Under which section of RTI file inspection does not require third party consent?
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Answer By Lawyer : Dear Sir,
For the inspection of the document at Govt authority/office, no consent is required to be taken from third party.
Question : Under which section of RTI file inspection does not require third party consent?
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Answer By Lawyer : For any type of services regarding the subject you may contact with me.
Shailesh Kumar
A High Court Lawyer
Mobile Number: 8002842879
Email id: legaljobsk@gmail.com
Shailesh Kumar
Doranda , Ranchi
Question : Under which section of RTI file inspection does not require third party consent?
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Answer By Lawyer : no consent needed of third party.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : Under which section of RTI file inspection does not require third party consent?
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Answer By Lawyer : While inspection of a public document third party consent is not required.
ANAND SHUKLA ADVOCATE
New Delhi G.P.O. , New Delhi
Question : Under which section of RTI file inspection does not require third party consent?
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Answer By Lawyer : U/S 6.
Chandra Sekhar
Adoni , Kurnool
Question : Under which section of RTI file inspection does not require third party consent?
Subject : does a file inspection umder public authority requires third party consent'if yes or no under which section of the RTI ACT?
Answer By Lawyer : 11. (1) Where a Central Public Information Officer or a State Public Information
Officer, as the case may be, intends to disclose any information or record, or part
thereof on a request made under this Act, which relates to or has been supplied by a
third party and has been treated as confidential by that third party, the Central Public
Information Officer or State Public Information Officer, as the case may be, shall,
within five days from the receipt of the request, give a written notice to such third
party of the request and of the fact that the Central Public Information Officer or State
Public Information Officer, as the case may be, intends to disclose the information or
record, or part thereof, and invite the third party to make a submission in writing or
orally, regarding whether the information should be disclosed, and such submission of
the third party shall be kept in view while taking a decision about disclosure of
information: