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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(5)(e) in The Karnataka Control Of Organized Crimes Acts, 2000.

(e)The period of time during which such interception is authorized, including a statement as to whether or not the interception shall automatically terminate when the described communication has been first obtained.