Section 14(2)(e) in The Karnataka Control Of Organized Crimes Acts, 2000.

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State of Karnataka - Subsection

Section 14(2)(e) in The Karnataka Control Of Organized Crimes Acts, 2000.

(e)A statement of the facts concerning all previous applications (known to the individual making the application) made to the Competent authority for authorization to intercept or for approval of interceptions of, wire, electronic or oral communications involving any of the same persons, facilities or places specified in the application and the action taken by the Competent Authority on each such application; and

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State of Karnataka - Subsection

Section 14(2)(e) in The Karnataka Control Of Organized Crimes Acts, 2000.