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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(1)(iv) in Andhra Pradesh Control of Organised Crime Act, 2001

(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 authorised.