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Del. HC: Property to be Returned if PMLA Probe Extends Beyond 365 Days Not Resulting in Any Procd. - (02 Feb 2024)

PROPERTY

Delhi High Court has held that where investigation under Prevention of Money-Laundering Act, 2002 (PMLA) extends beyond 365 days and does not result in any proceedings relating to any offence , the seizure of property will lapse and it must be returned to the person from whom it was so seized.

Tags :   DELHI HIGH COURT  PMLA  SEIZURE OF PROPERTY

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