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Supreme Court Upholds Validity of Prevention of Money Laundering Act - (27 Jul 2022)

CRIMINAL

Supreme Court has upheld the provisions of Prevention of Money Laundering Act (PMLA), 2002 which relate to the power of arrest, attachment, and search & seizure conferred on the Enforcement Directorate, including the twin conditions for bail under Section 45 of PMLA.

Tags : SUPREME COURT   PMLA   VALIDITY   ENFORCEMENT DIRECTORATE  

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