Section 16(e) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]
(e)(i)intentionally discloses, or endeavours to disclose, to any other person the contents of any wire, electronic or oral communication, intercepted by means authorized by section 14;(ii)knowing or having reason to know that the information was obtained through the interception of such a communication in connection with a criminal investigation under this Act;(iii)having obtained or received the information in connection with a criminal investigation; and(iv)with intent to improperly obstruct, impede, or interfere with a duly authorised criminal investigation; or
