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[Cites 0, Cited by 0] [Section 63A] [Entire Act]

State of West Bengal - Subsection

Section 63A(2) in The West Bengal Factories Rules, 1958

(2)No member of the Committee, unless required to do so by a Court of Law, shall disclose otherwise than in connection with the purpose of the Act, at any time any information relating to manufacturing or commercial business or any working process which may come to his knowledge during his tenure as a member of the Committee.