Section 9(2) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]
(2)If any such officer discloses any particulars contained in any such account otherwise than in accordance with the proviso to subsection (1), he shall be punished with imprisonment which may extend to six months and shall also be liable to fine, provided that no prosecution shall be instituted under this sub-section except with the previous sanction of the Government.
