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Kerala HC: Enforcement Directorate Can Prefer a Writ Plea Against State Government - (13 Aug 2021)

CRIMINAL

Kerala High Court has held that the Enforcement Directorate can prefer a writ petition against the State Government despite being a statutory body since its Officers were empowered to exercise powers under the Prevention of Money Laundering Act, 2002.

Tags : KERALA HIGH COURT   ENFORCEMENT DIRECTORATE  

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