Section 2(2) in The Commissions of Inquiry (Madhya Pradesh Amendment) Act, 1966
(2)The Commission shall have power to require any person, subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on such points or matters, as, in the opinion of the Commission may be useful for, or relevant to, the subject-matter of the inquiry and any person so required shall be bound to furnish such information.
