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Special Judge Convicts Wildlife Offenders for Money Laundering - (13 Sep 2019)

CRIMINAL

Special Judge has convicted two persons for committing an offence under Sections 3 and 4 of Prevention of Money Laundering Act, 2002. The Court also opined that physical production of the wildlife contraband during trial is not essential to prove the recovery.

Tags : SPECIAL JUDGE   MONEY LAUNDERING  

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