Section 12(5) in The Bombay Trade Disputes Conciliation Act, 1934
(5)Save as provided in sub-section (4), the Conciliator or any person present at or Concerned in the conciliation proceeding shall no9t disclose any information or the contents of any document directed to be treated as confidential under sub-section (3), without the consent in writhing of the party making the request under the said sub-section.
