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Delhi HC Seeks Status of Appointments of Chairperson & Members in Adjudicating Authority - (06 Dec 2021)

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Delhi High Court has sought status of appointments for Chairperson, Member (Administration) and Member (Law) in Adjudicating Authority under the Prevention of Money Laundering Act, 2002.

Tags : DELHI HIGH COURT   APPOINTMENTS OF CHAIRPERSON & MEMBERS IN ADJUDICATING AUTHORITY  

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