Section 47 in The Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971
47. Penalty for disclosure of confidential information.
- If an Investigating Officer or any person present at, or concerned in, any proceeding under this Act wilfully discloses any information or the contents of any document in contravention of the provisions of this Act, he shall, on conviction, on a complaint made by the party who gave the information or produced the document in such proceeding, be punished with fine which may extend to one thousand rupees.
