(2)Nothing in sub-section (1) shall apply to the disclosure of any information or particulars(a)for the purposes of any investigation or any report to be made on such investigation or any action or proceedings to be taken on such report; or(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(c)for such other purposes as may be prescribed
