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

State of Karnataka - Subsection

Section 14(13)(b) in The Karnataka Control Of Organized Crimes Acts, 2000.

(b)‘Oral communication’ means any oral communication uttered by a person exhibiting an expectation that such communication is not subject to interception under circumstances justifying such expectation but such term does not include any electronic communication.