Section 14(10)(a) in The Karnataka Control Of Organized Crimes Acts, 2000.

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State of Karnataka - Subsection

Section 14(10)(a) in The Karnataka Control Of Organized Crimes Acts, 2000.

(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 authorizing such interception can, with due diligence, be obtained, and

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State of Karnataka - Subsection

Section 14(10)(a) in The Karnataka Control Of Organized Crimes Acts, 2000.