(2)Nothing in sub-section (1) shall apply to the disclosure of the information or evidence referred to therein -(a)for the purpose of this Act or for the purposes of any action or proceedings to be taken on any report under section 16, or(b)for the purposes of any proceedings, for any offence of giving or fabricating false evidence under the Indian Penal Code, 1860, or(c)for such other purposes, as may be prescribed.
