Section 30(1) in The Export-Import Bank Of India Act, 1981
(1)The Exim Bank shall not, except as otherwise required by this Act or any other law, 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 Exim Bank to divulge such information.
