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Factories Act, 1948 96. Penalty for wrongfully disclosing results of analysis under section 91 Whoever, except in so far as it may be necessary for the purposes of a prosecution for any offence punishable under this Act, publishes or discloses to any person the results of an analysis made under section 91, shall be punishable with imprisonment for a term which may extend to 123[six months] or with fine which may extend to 124[ten thousand rupees] or with both.    |
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