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Orissa HC: Money Laundering an Act of Financial Terrorism, Poses Threat to Sovereignty - (16 Jul 2020)

CRIMINAL

Orissa High Court has observed that the offence of Money Laundering is nothing but an act of financial terrorism that poses a serious threat not only to the financial system of the country but also to the integrity and sovereignty of a nation.

Tags : ORISSA HIGH COURT   MONEY LAUNDERING  

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