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P&H HC: SC Judgment in Pankaj Bansal Case Applies Retrospectively - (02 Nov 2023)

CRIMINAL

Punjab and Haryana High Court has held that Supreme Court judgment in the case of Pankaj Bansal v. Union of India (MANU/SC/1076/2023; 2023/INSC/866) that the grounds of arrest be furnished in writing to the accused for compliance of Section 19 of PMLA will be applicable retrospectively.

Tags : PUNJAB AND HARYANA HIGH COURT   PMLA   ARREST   GROUNDS  

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