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Madhya Pradesh High Court Upholds Retrospective Application of Benami Law - (24 Dec 2019)

PROPERTY

Madhya Pradesh High Court has refused to interfere with the Show-Cause Notices issued and upheld the retrospective application of Benami Law. The Court ruled that it cannot be said that the notices are issued without the authority of law.

Tags : MADHYA PRADESH HIGH COURT   BENAMI LAW  

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