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Bom. HC: No Legal Error in Alignment/Acquisition Proceedings of ML-4 Project - (31 Mar 2023)

LAND ACQUISITION

Delhi High Court has directed Vivo India to approach PMLA Appellate Tribunal to pursue its appellate remedies against the order of Enforcement Directorate to debit freeze its bank accounts.

Tags : DELHI HIGH COURT   PMLA APPELLATE TRIBUNAL   VIVO   ENFORCEMENT DIRECTORATE  

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