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Del. HC: Infirm Person Can Seek Bail Under PMLA Even if Not Sick - (18 Mar 2023)

CRIMINAL

Delhi High Court has held that since 'sick' and 'infirm' are separated by 'or', "a person who, though, not sick but infirm would still be entitled to seek the benefit of the exception in the proviso to section 45(1) PMLA and vice-versa.

Tags : DELHI HIGH COURT   BAIL   PLMA   INFIRM  

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