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

State of Andhra Pradesh - Subsection

Section 14(13)(c) in Andhra Pradesh Control of Organised Crime Act, 2001

(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 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;