Section 21(d) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982
(d)examine any person having control of, or employed in connection with the Company and require him to make any statement touching the affairs of the Company.(ii)Any person authorised by the State Government under sub-section (1) shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code, 1860 (45 (1860).
