Section 45(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)The restriction imposed by sub-section (1) shall not apply to the disclosure of such information-(a)in any suit, prosecution or other legal proceeding,(b)for the purposes of the State,(c)before any authority established by law, or(d)in public interest, or(e)in the annual report referred to in Section 48.
