(2)Nothing in sub-section (1) shall apply to the disclosure of any such information (if so required) to—(a)any court;(b)a Committee or Court of Inquiry constituted or appointed under section 12 or section 24, as the case may be;(c)an official superior or the owner, agent or manager of the mine concerned;(d)a Commissioner for workmen’s compensation appointed under the Workmen’s Compensation Act, 1923;(e)the Controller, Indian Bureau of Mines;(f)any registered or recognised trade union;(g)any such officer, authority or organisation as may be specified in this behalf by the Central Government.
