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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Tripura - Subsection

Section 17(2)(b) in Tripura Lokayukta Act, 2008

(b)for the purposes of any proceedings for any offence under the Official Secrets Act, 1923, or any offence of giving false evidence or fabricating false evidence under the Indian Penal Code, 1860, or any trial of an offence under section 15, or any proceedings under section 18, of this Act; or