Nothing in sections [234 to 247 and 250] [ Inserted by Act 31 of 1965, Section 28 (w.e.f. 15.10.1965).] shall require the disclosure to the [Tribunal] [ Substituted by Act 31 of 1988, Section 44, for " the Registrar or to the Central Government or to an Inspector appointed by that Government" (w.e.f. 31.5.1991).] or to [the Central Government or to the Registrar or to an Inspector appointed by Central Government.] [ Substituted by Act 11 of 2003, for " Company Law Board" .](a)by a legal adviser, of any privileged communication made to him in that capacity, except as respects the name and address of his client; or(b)by the bankers of any company, body corporate [* * *] [ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 127 (w.e.f. 13.12.2000).] or other person, referred to in the sections aforesaid, as such bankers, of any information as to the affairs of any of their customers other than such company, body corporate [* * *] [ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000, Section 127 (w.e.f. 13.12.2000).] or person.
