Disclosure to particulars by public servants
Disclosure of particulars by public servants
280. (1) If a public servant 3[furnishes any information or produces any document in contravention of the provisions of sub-section (2) of section 138,] he shall be punishable with imprisonment which may extend to six months, and shall also be liable to fine.
(2) No prosecution shall be instituted under this section except with the previous sanction of the Central Government.
3. Substituted by the Finance Act, 1964, w.e.f. 1-4-1964.
[As amended by the Finance Act, 1965]