The Freedom of Information Act, 2002
10. Severability.-
- If a request for access to information is rejected on
the ground that it is in relation to information which is exempted from
disclosure, then notwithstanding anything contained in this Act, access may be
given to that part of the record which does not obtain any information that is
exempted from disclosure under this Act and which can reasonably be severed
from any part that contains exempted information.
- Where access is granted to a part of the record in accordance
with sub-section (1), the person making the request shall be informed,-
- that only part of the record requested, after severance of
the record containing information which is exempted from disclosure, is being
furnished; and
- of the provisions of the Act under which the severed part is
exempted from disclosure.
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