P&H HC: Property Acquired Before Commission of Criminal Activity Cannot Be Attached Under PMLA - (16 Mar 2020)
CRIMINAL
Punjab & Haryana High Court has held that property acquired before the commission of criminal activity or the introduction of Prevention of Money Laundering Act (PMLA), 2002 cannot be attached unless property obtained or acquired from scheduled offence is held or taken outside the country.
Tags : PUNJAB & HARYANA HIGH COURT PROPERTY ACQUIRED BEFORE COMMISSION OF CRIME
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