- No person shall be entitled to inspect, or to receive information derived from any Government security in the possession or custody of [the Government] [Substitued for the words the Central Government by the Public Debt (Central Government) Amendment Act, 1949 (6 of 1949), Section 6 (1-4-1949)] or from any book, register, or other document kept or maintained by or on behalf of [the Government] [Substitued for the words the Central Government by the Public Debt (Central Government) Amendment Act, 1949 (6 of 1949), Section 6 (1-4-1949)] in relation to Government securities or any Government security, save in such circumstances and manner and subject to such conditions as may be prescribed.
