Section 14(2)(b) in Andhra Pradesh Control of Organised Crime Act, 2001

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(b)a statement of the facts and circumstances relied upon by" the applicant, to justify his belief that an order should be issued, including,-

(i)details as to the offence of organised crime that has been, is being, or is about to be committed;

(ii)a particular description of the nature and location of the facilitates from which or the place where the communication is to be intercepted;

(iii)a particular description of the type of communications sought to be intercepted; and

(iv)the identity of the person, if known committing the offence of organised crime whose communications are to be intercepted;

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