.No statement made by a person in the course of giving evidence before the Commission shall subject him to, or be used against him in, any civil or criminal proceeding except a prosecution for giving false evidence by such statement:Provided that the statement(a)is made in reply to a question which he is required by the Commission to answer, or(b)is relevant to the subject-matter of the inquiry.[6-A. Persons not obliged to disclose secret process of manufacture of goods in certain cases [15. Inserted by Act 79 of 1971, Section 9.].Except in cases where a Commission is expressly required to inquire into the process of manufacture of any goods, nothing in this Act shall be deemed to compel any person giving evidence before the Commission to disclose any secret process of manufacture thereof.]
