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[Cites 0, Cited by 0] [Section 81AA] [Entire Act]

State of Kerala - Subsection

Section 81AA(2) in Kerala Factories Rules, 1957

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