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Delhi High Court Grants Robert Vadra 4 Weeks to File Rejoinder in Plea to Quash Money Laundering Case - (21 Aug 2019)

CRIMINAL

Delhi High Court has given businessman Robert Vadra four weeks to file a rejoinder to the Enforcement Directorate's reply to his petition seeking quashing of certain provisions of the Prevention of Money Laundering Act, 2002.

Tags : DELHI HIGH COURT   ROBERT VADRA  

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