Section 28 in The Credit Information Companies (Regulation) Act, 2005
28. Disclosure of information before any court or tribunal or authority.—
No chairperson, director, member, auditor, adviser, officer or other employee or agent employed in the business of a credit information company or in the business of a specified user shall, except for the purposes of this Act or when required to do so by any other law in force or court or tribunal or authority, disclose any information to any person.
