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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(d) in The Prevention Of Terrorism Act, 2002

(d)the number of prosecutions launched based on such interceptions and convictions resulting from such interceptions, alongwith an explanatory memorandum giving general assessment of the utility and importance of the interceptions authorised.