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 28(1)] [Section 28] [Entire Act] State of Karnataka - Subsection Section 28(1)(i) in The Karnataka Control Of Organized Crimes Acts, 2000. (i)The number of applications for authorization of interceptions received by the Competent Authority from the Police Department in which prosecutions have been launched.