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Union of India - Section

Section 16 in The Whistle Blowers Protection Act, 2014

16. Penalty for revealing identity of complainant.—

Any person, who negligently or mala fidely reveals the identity of a complainant shall, without prejudice to the other provisions of this Act, be punishable with imprisonment for a term which may extend up to three years and also to fine which may extend up to fifty thousand rupees.