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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(4)(c) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(c)normal modes of enquiry and intelligence gathering have been tried and have failed or reasonably appear to be unlikely to succeed if tried or to be too dangerous or is likely to expose the identity of those connected with the operation of interception;