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Ker HC: Remedies under PMLA Can’t be Bypassed Unless Entirely Ill-Suited to meet Demand of Situation - (09 Aug 2023)

CRIMINAL

Kerala High Court while observing that a three-tier remedy is provided under PMLA itself, as fora to alleviate the grievances of those aggrieved, has held that these remedies, available under the statute, can’t be circumvented unless they are entirely ill-suited to meet demands of the situation.

Tags : KERALA HIGH COURT   PMLA   BYPASSED   REMEDIES  

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