Section 54(z) in The Specific Relief Act, 1977 (1920 A.D.)
(z)A carries on a manufactory ana ts is ms assistant, in the course of his business, A imparts to B a secret process of value. B afterwards demands money of A threatening, in case of refusal, to disclose the process to C, A rival manufacturer. A may sue for an injunction to restrain B from disclosing the process.
