Section 13(3) in The Bombay Trade Disputes Conciliation Act, 1934
(3)Notwithstanding anything contained in sub-section (1) or (2) any information or contents of any document shall not be included in the memorandum of proceedings, settlement or report drawn up or made under sub-section (1) or (2), if such information or the contents of such document is not permitted by the Conciliator to be disclosed under sub-section (4) of section 12.
