(4)Subject to the provisions of sub-section (5), no obligation to maintain secrecy or other restriction upon the disclosure of information obtained by or furnished to the State Government or any public functionary, whether imposed by any enactment or by rule of law, shall apply to the disclosure of information for the purpose of any investigation or inquiry, to any such privilege in respect of the production of the documents or the giving of evidence as is allowed by any rule of law in legal proceedings.
