- Notwithstanding anything contained in section 271 D the Secretary or the officer bound to furnish the information after making a thorough search find that the document is not traceable by reason of the expiry of the period for preservation of that document or the document is not available or for any other valid reason and that the information cannot, therefore, be furnished, the matter shall be communicated to the applicant and dispose of the application and no action shall lie against him.
