Section 14(2)(e) in Telangana Control of Organised Crime Act, 2001

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State of Telangana - Subsection

Section 14(2)(e) in Telangana Control of Organised Crime Act, 2001

(e)a statement of the facts concerning all previous applications known to the individual authorising and 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 Telangana - Subsection

Section 14(2)(e) in Telangana Control of Organised Crime Act, 2001