Section 9(2) in The West Bengal Revenue Intelligence (Collection And Monitoring of Information) Act, 1996
(2)Nothing in this section shall apply to the disclosure of any statement, information or statistics referred to in sub-section (1) -(a)for the purposes of prosecution under the Indian Penal Code, the Prevention of Corruption Act, 1988, or this Act, or(b)where it is necessary to make such disclosure for the purposes of this Act, or(c)to an officer of the State Government or the Central Government for the purposes of levy, collection or realisation of any tax or duty.
