38 -Can the information/record of third party or supplied by third party and treated as confidential by third party be supplied under the Act?

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Such information may be supplied only after giving a written notice to the third party and taking into account the submission of the third party. The information may be disclosed if the public interest in disclosure outweighs in importance any possible harm or injury to the interests of such third party.

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Translation Disclaimer: The translations of the materials have been undertaken by Digital India Bhashini Division. While every effort to maintain and verify the accuracy of the translated material has been made, Central Information Commission shall not be liable to any third-party action/claim. In case of doubt/discrepancy, the English version may be referred.

Last modified at 29/07/2024 12:25