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Question : My apeal to first appellant authority was reject with PIO reply as information can not be given because of third paty objection .i do not want to go for second appeal.question is can I ask for file inspection.wii it call for third party permission?
Subject : RTI appellant apeal
Answer By Lawyer : Dear Sir,
Sometimes the documents related to third party are under the purview of section 8 and 9 of the RTI Act and that information can't be shared/supplied. So, you are suggested first to verify as to how the third party has objection to the your documents. Some times, altering the words/manipulation solves the issues.
Question : My apeal to first appellant authority was reject with PIO reply as information can not be given because of third paty objection .i do not want to go for second appeal.question is can I ask for file inspection.wii it call for third party permission?
Subject : RTI appellant apeal
Answer By Lawyer : Certainly, 1st appeal rejected on same grounds. Certainly nature of information is something which is not permitted to be obtained, thus disclose the nature and details.
