Section 23(5) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(5)Notwithstanding anything contained in any other law for the time being in force, and save as otherwise provided in this Act, the Authority or any of its officers or other employees or any agency that maintains the Core Digital Data Repository shall not, whether during his service or thereafter, reveal any information stored in the Core Digital Data Repository or authentication record to anyone:
