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SC: 'Bribe Giver' Being Party Connected to 'Proceeds of Crime' Can be Prosecuted Under PMLA - (02 Nov 2022)

CRIMINAL

Supreme Court has held that by handing over money with the intent of giving bribe, ‘bribe giver’ will be assisting or will knowingly be a party to an activity connected with the proceeds of crime and therefore falls within the scope of Section 3 of PMLA.

Tags : SUPREME COURT   PMLA   BRIBE GIVER  

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