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

State of Karnataka - Subsection

Section 14(4)(a) in The Karnataka Control Of Organized Crimes Acts, 2000.

(a)There is a probable cause for belief that an individual is committing, has committed or is about to commit a particular offence described and made punishable under sections 3 and 4;