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SC Issues Notice in ED's Plea Challenging Bail to Chinese National Accused in Money Laundering Case - (18 Jan 2022)

CRIMINAL

Supreme Court has issued notice in Enforcement Directorate's plea challenging bail granted to a Chinese National accused in the money laundering case for allegedly running betting operations in India in a racket worth more than 1000 crores.

Tags : SUPREME COURT   MONEY LAUNDERING CASE  

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