(4)No person shall be required or authorized, by virtue of this Act, to furnish such class or category of information, answer or question, or produce so much of such class or category of document,-(a)as might prejudice the security or defence or international relations of India (including the relations of India with the Government of any other country or with any international organization), or(b)as might involve the disclosure of proceedings of the Council of Ministers of the State Government or any Committee of that Council of Ministers, and(c)to give any evidence or produce any document which he could not be compelled to give or produce in any proceedings before a Court.
