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J&K&L HC: No Previous Sanction Required to Prosecute Bank Officials Regarding IPC/RPC Offences - (17 May 2022)

CRIMINAL

Jammu and Kashmir and Ladakh High Court has observed that there is no need to obtain the previous sanction to prosecute bank officials in connection with offences under Indian Penal Code, 1860 and Ranbir Penal Code, 1932.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   BANK   INDIAN PENAL CODE   1860   RANBIR PENAL CODE   1932  

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