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

State of Karnataka - Subsection

Section 14(2)(d) in The Karnataka Control Of Organized Crimes Acts, 2000.

(d)A statement of the period of time for which the interception is required to be maintained, if the nature of the enquiry is such that the authorization for interception should not automatically terminate when the described type of communication has been first obtained, a particular description of facts establishing probable cause to believe that additional communications of the same type will occur thereafter;