Section 6(5) in The Bihar Maintenance of Public Order Act, 1949
(5)Nothing in this section shall entitle any person against whom an order under sub-section (1) of Section 2 has been made to attend in person or to appear by any [legal practitioner] [Substituted by Bihar Act 1 of 1955 for the words 'legal representation'.] in any matter connected with the reference to the Advisory Board and the proceedings of the Advisory Board and its report, excepting that part of the report in which the opinion of the Advisory Board is specified, shall be confidential.
