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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(4) in The Karnataka Control Of Organized Crimes Acts, 2000.

(4)of section 14 or for interception or disapproving the interception made under sub-section (10) of that section in emergency situation, passed by the Officer concerned was necessary, reasonable and justified.