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[Cites 0, Cited by 0] [Section 14(13)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(13)(d) in Andhra Pradesh Control of Organised Crime Act, 2001

(d)"intercept" means the aural or other acquisition of the contents by wire, electronic or oral communication through the use of any electronic, mechanical or other device.