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[Cites 0, Cited by 7] [Section 58B] [Entire Act]

Union of India - Subsection

Section 58B(4) in The Reserve Bank of India Act, 1934

(4)If any person discloses any credit information, the disclo­sure of which is prohibited under section 45E, he shall be pun­ishable with imprisonment for a term which may extend to six mounts, or with fine which may extend to one thousand rupees, or with both.