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[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(1)(iv) in The Karnataka Control Of Organized Crimes Acts, 2000.

(iv)The number of prosecutions launched based on such interceptions and convictions resulting from such interceptions along with an explanatory memorandum giving general assessment of the utility and importance of the interceptions authorized.