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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2) in The East Punjab Exchange of Prisoners Act, 1948

(2)Except for the purposes of a prosecution under this Act or under the Indian Penal Code (XLV of 1860), no person not engaged in connection with the collection of the statistics required under this Act shall be permitted to see any individual return or information referred to in sub-section (1).