Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(13)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(13)(c) in The Karnataka Control Of Organized Crimes Acts, 2000.

(c)‘Electronic communication’ means any transfer of signs, signals, writing, images, sounds, data or intelligence of any nature transmitted in whole or in part by a wire, radio, electromagnetic, photo electronic or photo optical system that affects inland or foreign commerce but does not include, -
(i)The radio portion of a cordless telephone communication that is transmitted between the wireless telephone handset and the base unit;
(ii)Any wire or oral communication;
(iii)Any communication made through a tone only paging device; or
(iv)Any communication from a tracking device;