Section 8(2) in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
(2)The informed consent for disclosure of HIV-related information under clause (ii) of sub-section (1) is not required where the disclosure is made-(a)by a healthcare provider to another healthcare provider who is involved in the care, treatment or counselling of such person, when such disclosure is necessary to provide care or treatment to that person;(b)by an order of a court that the disclosure of such information is necessary in the interest of justice for the determination of issues and in the matter before it;(c)in suits or legal proceedings between persons, where the disclosure of such information is necessary in filing suits or legal proceedings or for instructing their counsel;(d)as required under the provisions of section 9;(e)if it relates to statistical or other information of a person that could not reasonably be expected to lead to the identification of that person; and(f)to the officers of the Central Government or the State Government or State AIDS Control Society of the concerned State Government, as the case may be, for the purposes of monitoring, evaluation or supervision.
