Section 14(2)(b) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(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 facilities 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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