Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(f) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(f)intentionally continues the interception of wire, electronic or oral, communication after the issue of an order of disapproval by the Review Committee under sub-section (4) of Section 15 shall for such violation be punishable with imprisonment for a term which may extent to one year and with fine up to rupees fifty thousand.