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

State of Karnataka - Subsection

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

(a)‘Wire communication’ means any aural transfer made in whole or part through the use of facilities for the transmission of communication by the aid of wire, cable or other like connection, between the point of origin and the point of reception including the use of such connection in switching station and such term includes any electronic storage of such communication.