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Karnataka HC Dismisses Plea on Authority of Police Officers to Register Money Laundering Case - (01 Feb 2022)

CRIMINAL

Karnataka High Court has dismissed a petition which had claimed that police officers of the Karnataka cadre, who were deputed to the Enforcement Directorate, had no authority in law to register the case of money laundering against I-Monetary Advisory (IMA) Group and proceed to provisionally attach the assets of the company and the accused persons.

Tags : KARNATAKA HIGH COURT   MONEY LAUNDERING CASE  

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