LexaceLexace Ask the AI ›
⚖️ Ask the AI about your situation:🚗 Car Accident💼 Work / Job🏠 Housing / Eviction👪 Family / Divorce📋 Contract Dispute💰 Money Owed

Section 49 — University to be a public authority under Right to Information Act.

The National Forensic Sciences University Act, 2020
The provisions of Right to Information Act, 2005 (22 of 2005) shall apply to the University, as it were a public authority defined in clause (h) of section 2 of that Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›