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[Cites 0, Cited by 0] [Section 14(12)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(12)(b) in The Karnataka Control Of Organized Crimes Acts, 2000.

(b)Applications made and orders issued under this section shall be sealed by the Competent Authority. Custody of the applications and orders shall be wherever the Competent Authority directs, and shall not be destroyed except on an order of the Competent Authority and in any event shall be kept for ten years. The Competent Authority upon the filing of a motion, may in its discretion make available to such person or his counsel for inspection such portions of the intercepted communications, applications and orders as the Competent Authority determines to be in the interest of justice.