Section 30(3) in The M.P. Industrial Relations Act, 1960
(3)All particulars contained in or information obtained from any document inspected or called for under sub-section (2), shall, if the person from whose possession the document was obtained so requires, be treated as confidential:Provided that a Labour Officer may disclose such information as may be necessary for the purpose of any proceedings [under this Act or under any other law for the time being in force.] [Substituted by M.P. Act No. 34 of 1961.]
