Section 19 in The M.P. Rajya Suraksha Adhiniyam, 1990
19. Sources of information not to be disclosed.
- Nothing in this Act shall be deemed to require the State Government or the officers specially empowered by it under Section 13 or the District Magistrate or the Additional District Magistrate or Sub-Divisional Magistrate empowered under Section 18 as the case may be to disclose to the person against whom an order is made under Sections 3, 4, 5, 6 and 13 of this Act or to any Court of law the source of its or his information or any fact, the communication of which might, in the opinion of the State Government or the officer empowered under Section 13 of the District Magistrate or the Additional District Magistrate or Sub-Divisional Magistrate empowered under Section 18 as the case may be lead to the disclosure of the identity or name of any informant.
