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Supreme Court: Charge Sheets Filed In Any State Amounts to ‘Continuing Unlawful Activity’ - (10 Oct 2017)

Supreme Court has held that the words ‘competent court’ in S. 2(d) of MCOCA [Maharashtra Control of Organized Crime Act] is not restricted to courts in Delhi, and charge sheets filed in courts in other states can be taken into account for the purpose of constituting continuing unlawful activity.

Tags : SUPREME COURT   MAHARASHTRA CONTROL OF ORGANIZED CRIME ACT  

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