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Delhi HC Seeks ED's Response on Plea by Popular Front of India Challenging Money Laundering Case - (09 Dec 2021)

CRIMINAL

Delhi High Court has sought the response of the Enforcement Directorate on a plea filed by Popular Front of India (PFI) challenging a money laundering case registered against it in the year 2018.

Tags : DELHI HIGH COURT   MONEY LAUNDERING CASE  

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