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

State of Karnataka - Subsection

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

(d)There is probable cause for belief that the facilities from which, or the place where the wire, electronic or oral communications are to be intercepted or be used or are about to be used, in connection with the commission of such offence, are leased to, or are listed in the name of or commonly used by such person.