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SC Issues Notice in Plea Seeking Expeditious Filling of Vacancies at PMLA Appellate Tribunal - (01 Feb 2021)

SERVICE

Supreme Court has issued notice in a Public Interest Litigation (PIL) seeking for directions to expeditiously fill the long-standing vacancies at the Appellate Tribunal, Prevention of Money Laundering Act (ATPMLA).

Tags : SUPREME COURT   VACANCIES AT PMLA APPELLATE TRIBUNAL  

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