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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3) in The Pepsu Townships Development Board Act, 1954

(3)The Administrator or such other officer making the inspection or any person working under his orders, shall not communicate or allow to be communicated to any person not legally entitled thereto any information relating to the affairs of such person.