Section 90 in The M.P. Industrial Relations Act, 1960
90. Penalty for disclosing confidential information.
- If a Conciliator or a Labour Officer or any person present at or concerned in any conciliation proceeding wilfully discloses any information or the contents of any document in contravention of the provisions of this Act, he shall, on conviction, on a complaint made by the party who gave the information or produced the document in such proceeding be punishable with fine which may extend to one thousand rupees.
