Section 38(2)(b) in The Prevention Of Terrorism Act, 2002

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

(b)a statement of the facts and circumstances relied upon by the applicant to justify his belief that an order should be issued, including

(i)details as to the offence of terrorist act that has been, is being, or is about to be committed;

(ii)a particular description of the nature and location of the facilities from which or the place where the communication is to be intercepted;

(iii)a particular description of the type of communications sought to be intercepted; and

(iv)the identity of the person, if known, committing the terrorist act whose communications are to be intercepted;

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