(4)No person shall be required or authorised by virtue of this Act to furnish any such information or answer nay such question or produce so much of any document, -(a)as might prejudice the affairs of the State of the security or defence or international relations of India (including India's relation with the Government of any other country or with any international organisation);(b)as might involve the disclosure of proceedings of the Cabinet of the Government of Kerala or any Committee of the Cabinet and for the purpose of this sub-section a certificate issued by the Chief 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.
