Report No. 271
Chapter VIII
Offences and Penalties
45. Penalties for unauthorised disclosure of information in DNA Data Bank.
Whoever, by virtue of his employment or official position or otherwise, has in his possession, or has access to, individually identifiable DNA information kept in the DNA laboratory or DNA Data Bank and wilfully discloses it in any manner to any person or agency not entitled to receive it under this Act, or under any other law for the time being in force, shall be punishable with imprisonment for a term which may extend to three years, and also with fine which may extend to one lakh rupees.
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