Section 3(1) in The Public Financial Institutions (Obligation As To Fidelity And Secrecy) Act, 1983
(1)A public financial institution shall not, except as otherwise provided in sub-section (2) or in any other law for the time being in force, divulge any information relating to, or to the affairs of, its constituents except in circumstances in which it is, in accordance with the law or practice and usage, customary among bankers, necessary or appropriate for the public financial institution to divulge such information.
