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SC: PMLA Can’t be Invoked if Criminal Conspiracy u/s 120B IPC Not Linked With Scheduled Offence - (29 Nov 2023)

CRIMINAL

Supreme Court has held that an offence punishable under Section 120-B IPC will become a scheduled offence under PMLA only if the conspiracy alleged is of committing an offence specifically included in the schedule.

Tags : SUPREME COURT   PMLA   SCHEDULED OFFENCE   CONSPIRACY  

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