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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(2)(b) in Haryana Lokayukta Act, 2002

(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, 1860, or under sub-sections (1) and (3) of section 12 of this Act; or