Section 14(10)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(10)(a) in Andhra Pradesh Control of Organised Crime Act, 2001

(a)an emergency situation exists that involves,-

(i)immediate danger of death or serious physical injury to any person;

(ii)conspiratorial activities threatening the security or interest of the State: or

(iii)Conspiratorial activities, characteristic of organized crime, that requires a wire, electronic or oral communication to be intercepted before an order from the Competent Authority authorising such interception can, with due diligence, be obtained, and

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State of Andhra Pradesh - Subsection

Section 14(10)(a) in Andhra Pradesh Control of Organised Crime Act, 2001