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Mumbai Court: No PMLA Case Without Scheduled Offence - (10 Aug 2022)

CRIMINAL

Mumbai Special Court while referring to Supreme Court ruling on Prevention of Money Laundering Act (PMLA), has ordered the interim release of two accused in money laundering case, citing that if there is no scheduled offence, PMLA case cannot continue.

Tags : MUMBAI COURT   PMLA   SCHEDULED OFFENCE  

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