(2)Nothing in sub-section (1) shall apply to the disclosure of such information or evidence:-(a)for the purpose of any report to be made under this Act, or for the purpose of any action or proceeding to be taken on such report; or(b)for the purpose of any proceeding, for an offence under the Official Secrets Act, 1923 (Central Act 19 of 1923), or for an offence of giving or fabricating false evidence under section 193 of the Indian Penal Code, 1860 (Central Act 45 of 1860);(c)for the purpose of supplying information under the Right to Information Act, 2005 (Central Act 22 of 2005).(d)for such other purpose as may be prescribed.
