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Karnataka High Court: ED Can Probe A Case Throughout India Under PMLA - (07 Jan 2022)

Karnataka High Court has said that the Enforcement Directorate can probe a case throughout India, including the Union Territory of Jammu and Kashmir under the provisions of the Prevention of Money Laundering Act.

Tags : KARNATAKA HIGH COURT   PREVENTION OF MONEY LAUNDERING ACT   2002   ENFORCEMENT DIRECTORATE  

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