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Madras HC: Existence of Predicate Offense Not Condition Precedent for Initiation of Proceedings - (17 Dec 2020)

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Madras High Court has held that the existence of a predicate offense for initiation of proceedings under the Prevention of Money Laundering Act, 2002 is not a condition precedent to initiate proceedings.

Tags : MADRAS HIGH COURT   EXISTENCE OF PREDICATE OFFENSE  

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