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[Cites 0, Cited by 0] [Section 419A] [Entire Act]

Union of India - Subsection

Section 419A(18) in Indian Telegraph Rules, 1951

(18)Records pertaining to such directions for interception and of intercepted messages shall be destroyed by the relevant competent authority and the authorized security and Law Enforcement Agencies every six months unless these are, unlikely to be, required for functional requirements.