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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(5) in The Bureau Of Indian Standards Act, 2016

(5)Any information obtained by a certification officer or the Bureau from any statement made or information supplied or any evidence given or from inspection made under the provisions of this Act shall be treated as confidential:Provided that nothing shall apply to the disclosure of any information for the purpose of prosecution and protection of interest of consumers.