Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 419A] [Entire Act] Union of India - Subsection Section 419A(12) in Indian Telegraph Rules, 1951 (12)The system of designated nodal officers for communicating and receiving the requisitions for interception shall also be followed in emergent cases/unavoidable cases where prior approval of the competent authority has not been obtained.
