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The Prevention of Terrorism Act, 2002 Chapter V Interception of Communication in Certain Cases 36. Definitions.- In this Chapter, unless the context otherwise requires,- a. "electronic communication" means any transmission of signs, signals, writings, images, sounds, data or intelligence of any nature transmitted in whole or in part by a wire, radio, electromagnetic, photo electronic or photo optical system that affects inland or foreign commerce but does not include- i. the radio portion of a cordless telephone communication that is transmitted between the wireless telephone hand-set and the base unit; or any wire or oral communication; or iii. any communication made through a tone only paging device; or (iv) any communication from a tracking device; a. b. "intercept" means the aural or other acquisition of the contents by wire, electronic or oral communication through the use of any electronic, mechanical or other device; c. "oral communication" means any oral communication uttered by a person exhibiting an expectation that such communication is not subject to interception under circumstances justifying such expectation but such term does not include any electronic communication; d. "wire communication" means any aural transmission made in whole or part through the use of facilities for the transmission of communications by the aid of wire, cable or other like connection between the point of origin and the point of connection, between the point of origin and the point of reception (including the use of such connection in switching station) and such term includes any electronic storage of such communication.    |
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