Section 9(4) in Bihar State Minorities Commission Act, 1991
(4)For the purposes of conducting any investigation under this Act, the Commission may require any public servant or any other person, who in the opinion of the Commission, is able to furnish information or produce document, relevant to the investigation, to furnish any such information or produce copy of such document:Provided that copy of such document shall not be furnished, the supply of which is detrimental to the interest of the State and in Public interest.
