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SC Sets Aside Bombay HC Order De-Freezing Avinash Bhute’s Accounts - (11 Sep 2017)

Supreme Court has set aside Bombay High Court judgment wherein the Economic Offences Wing (EoW) was directed to de-freeze accounts of businessman Avinash Bhute of Tajshree Group in connection with the infamous Wasankar Wealth Scam.

Tags : SUPREME COURT   WASANKAR WEALTH SCAM  

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