(5)No person shall be required or authorized by virtue of the Act to furnish any such information or answer any such question or produce so much of any documents -(a)As might prejudice the security of the State or the investigation or direction of crime; or(b)as might involve the disclosure of proceedings of the Cabinet of the State Government, and for the purposes of this sub-section, a certificate issued by a Secretary certifying that any information, answer or portion of a document is of the nature specified in clause (a) or clause (b) shall be binding and conclusive.
