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[Cites 0, Cited by 0] [Section 14(10)] [Section 14] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 14(10)(b) in The Arunachal Pradesh Control of Organised Crime Act, 2002

(b)there are grounds upon which an order could be issued under this section to authorise such interception, may authorise, in writing, the investigating Police Officer to intercept such wire, electronic or oral communication, if an application for an order approving the interception is made in accordance with the provisions of sub-section (1) and (2) within forty-eight hours after the interception has occurred, or begins to occur.