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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1)(b) in The Punjab Lokpal Act, 1996

(b)In any other case, before the competent authority concerned discloses or announces in the prescribed manner the findings in respect of the allegations made in such complaint; provided that nothing in this sub-section shall apply -
(i)to any disclosure for the purpose of this Act; or
(ii)to any disclosure or publication with respect to proceedings for any offence under this Act or any other law; or
(iii)to any disclosure or publication for such other purposes as may be approved by the competent authority.