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Delhi HC: Coal Allocation Per Se Does Not Amount to "Proceeds of Crime" Under PMLA - (20 Jul 2022)

CRIMINAL

Delhi High Court while observing that coal allocation can’t be viewed as proceeds of Crime per se, has held that only the gains that may be obtained from criminal activity which are concealed can form the subject matter of the offence under the Prevention of Money Laundering Act (PMLA).

Tags : DELHI HIGH COURT   PMLA   COAL ALLOCATION  

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