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CONSTITUTION - Delhi HC Dismisses PIL Challenging Amendments to PMLA Through Finance Act - (28 Feb 2019)

CONSTITUTION

Delhi High Court has dismissed the PIL filed by Congress Leader Jairam Ramesh challenging the amendments to Prevention of Money Laundering Act, 2002 through Finance Acts of 2015, 2016 and 2018.

Tags : DELHI HIGH COURT   PREVENTION OF MONEY LAUNDERING ACT   2002   FINANCE ACTS OF 2015   2016 AND 2018  

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