Section 14(13)(c) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

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

NCT Delhi - Subsection

Section 14(13)(c) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(c)"electronic communication" means any transfer of signs, signals, writings, images, sounds, data or intelligence of any nature transmitted in whole or in part by a wire, radio, electromagnetic, photo electronic or photo optical system that affects inland or foreign commerce but does not include--

(i)the radio portion of a cordless telephone communication that is transmitted between the wireless telephone hand-set and the base unit;

(ii)any wire or oral communication;

(iii)any communication made through a tone only paging device; or

(iv)any communication from a tracking device;

(v)"Intercept" means the aural or other acquisition of the contents by wire, electronic or oral communication through the use of any electronic, mechanical or other device.

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 14(13)(c) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]