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SC: PMLA Judgment Allowing Taking Possession of Property Before Trial Leaves Scope for Arbitrariness - (24 Aug 2022)

CRIMINAL

Supreme Court while delivering judgment related to Benami Transaction Prohibition Act, stated that ratio of the recent PMLA judgment in relation to Section 8(4) of PMLA require further expounding in an appropriate case, without which, much scope is left for arbitrary application.

Tags : SUPREME COURT   PMLA   ARBITRARINESS  

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