(1.) In these two writ petitions, vires of the following rules framed by the State of Chhattisgarh under the Right to Information Act, 2005 (the Act) is challenged:
(2.) We have heard counsel for the parties. 2006-Rules are Valid
(3.) The counsel for the petitioners submit that:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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