Section 14(2)(b) in Chhattisgarh Lok Aayog Adhiniyam, 2002
(b)for purposes of any proceeding for an offence under the Official Secrets Act, 1923 (Act No. 19 of 1923), or any offence of giving or fabricating false evidence under the Indian Penal Code or for the purpose of any proceedings under Section 15 of this Adhiniyam; or