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Union of India - Section

Section 140 in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

140. Officer not to disclose information learned in his official capacity.

- If any officer except in the discharge in good faith of his duty as such officer discloses any particulars learned by in his official capacity in respect of any goods, he shall be liable to a penalty not exceeding one thousand rupees.