Section 16(2) in The Karnataka Lokayukta Act, 1984
(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars referred to therein, -(a)for the purposes of this Act or for the purposes of any action or proceedings to be taken on such report under section 12;(b)for purposes of any proceedings for an offence under the Official Secrets Act, 1923, or an offence of giving or fabricating false evidence under the Indian Penal Code or for purposes of trial of any offence under section 14 or any proceedings under section 17; or(c)for such other purposes as may be prescribed.
