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Union of India - Section

Section 30 in The Industrial Disputes Act, 1947

30. Penalty for disclosing confidential information.

- Any person who wilfully discloses any such information as is referred to in section 21 in contravention of the provisions of that section shall, on complaint made by or on behalf of the trade union or individual business affected, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.