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

State of Andhra Pradesh - Subsection

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

(a)"Wire communication" means any aural transfer made in the whole or part through the use of facilities for the transmission of communications by the aid of wire, cable or other like connection between the point of origin and the point of connection, between the point of origin and the point of reception (including the use of such i connection in switching station) and such term includes any electronic storage of such communication;