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SC: Registration of FIR in Corruption Case is Sufficient for ED to Launch Probe - (18 May 2023)

CRIMINAL

Supreme Court while clarifying that generation and acquisition of proceeds of crime are like Siamese twins which would amount to money laundering, has stated that the moment a predicate agency like State/CBI registers an FIR, jurisdiction of Enforcement Directorate (ED) starts.

Tags : SUPREME COURT   CORRUPTION   ENFORCEMENT DIRECTORATE   FIR   MONEY LAUNDERING  

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