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

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

(e)a statement of the facts concerning all previous applications known to the individual authorizing and making the application, made to the Competent Authority for authorization to intercept, or for approval of interceptions of, wire, electronic or oral communications involving any of the same persons, facilities or places specified in the application and the action taken by the Competent Authority on each such application; and

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NCT Delhi - Subsection

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