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[Cites 0, Cited by 0] [Section 419A] [Entire Act]

Union of India - Subsection

Section 419A(4) in Indian Telegraph Rules, 1951

(4)The interception directed shall be the interception of any message or class of messages as are sent to or from any person or class of persons or relating to any particular subject whether such message or class of messages are received with one or more addresses, specified in the order, being an address or addresses likely to be used for the transmission of communications from or to one particular person specified or described in the order or one particular set of premises specified or described in the order.