Section 15(2)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

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State of Uttar Pradesh - Subsection

Section 15(2)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975

(b)for purposes of any proceedings for an offence under the Official Secrets Act, 1923 (Act 19 of 1923), or an offence of giving or fabricating false evidence under the India Penal Code, 1860 (45 of 1860) or for purposes of any trial of an offence under Section 13 or any proceedings under Section 16; or

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State of Uttar Pradesh - Subsection

Section 15(2)(b) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975