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Madras HC’s Directive on Police Seizure of Jewels - (10 May 2016)

Madras HC, while disposing of a writ petition filed by the manager of Muthoot Finance, has said enterprises offering loans against gold jewellery always run risk of accepting stolen articles and therefore they cannot question the power of police to seize jewels in appropriate cases.

Tags : MADRAS HC   MUTHOOT FINANCE  

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