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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(1)(iv) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(iv)the number of prosecutions launched based on such interceptions and convictions resulting from such interceptions, alongwith an explanatory memorandum giving general assessment of the utility and importance of the interceptions authorised.