Section 36AI(2) in The Banking Regulation Act, 1949
(2)Notwithstanding anything contained in sub-section (1), or in any other law for the time being in force, the Tribunal shall not compel the Central Government or the Reserve Bank,-(a)to produce any books of account or other documents which the Central Government, or the Reserve Bank, claims to be of a confidential nature;(b)to make any such books or documents part of the record of the proceedings before the Tribunal; or(c)to give inspection of any such books or documents to any party before it or to any other person.
