Section 14(2)(e) in The Arunachal Pradesh Control of Organised Crime Act, 2002

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(2)(e) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(e)a statement of the facts concerning all previous applications known to the individual authorising and making the application, made to the Competent Authority for authorisation to intercept, or for approval of intersection of, wire, electronic or oral communications involving any of the same persons, facilities or places specified in the application and the action taken by the Competent Authority on each such application; and

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State of Arunachal Pradesh - Subsection

Section 14(2)(e) in The Arunachal Pradesh Control of Organised Crime Act, 2002