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[Cites 0, Cited by 0] [Section 73K] [Entire Act]

State of Maharashtra - Subsection

Section 73K(2) in Maharashtra Factories Rules, 1963

(2)No member, unless required to do so by a Court of Law, shall disclose otherwise than in connection with the purposes of the Act, at any time any information relating to manufacturing or commercial business or any working process which may come to his knowledge during his tenure as a Member on this Committee.