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Delhi Court Denies Bail to Former NSE CEO Chitra Ramkrishna in Money Laundering Case - (29 Aug 2022)

CRIMINAL

Delhi Court has denied bail to former NSE CEO Chitra Ramkrishna in a money laundering case registered by the Enforcement Directorate in connection with an alleged illegal phone tapping case related to NSE employees.

Tags : DELHI COURT   NSE   MONEY LAUNDERING   PHONE TAPPING  

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