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[Cites 0, Cited by 0] [Section 62AH] [Entire Act]

State of Bihar - Subsection

Section 62AH(2) in Bihar Factories Rules, 1950

(2)No member, unless required to do so by a Court of Law, shall disclose otherwise than in connection with the purposes of the Act, at any time any information relating to manufacturing of commercial business or any working process which may come to his knowledge during his tenure as a Member of the Committee.