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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(2)(b) in The Goa Public Men's Corruption (Investigations and Inquiries) Act, 1988

(b)for the purpose of any proceedings for an offence under the Official Secrets Act, 1923 (Central Act 19 of 1923), or any offence of giving or fabricating false evidence under section 193 of the Indian Penal Code (Central Act 45 of 1860), or for purpose of trial of any offence under section 19 or for purpose of any proceedings under section 21; or