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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(2)(f) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(f)where the application is for the extension of an order, a statement setting forth the results thus obtained from the interception, or a reasonable explanation of the failure to obtain such results.