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SC Clarifies: Not Necessary that Person Accused Under S.3 of PMLA be Accused in Scheduled Offence - (30 Nov 2023)

CRIMINAL

Supreme Court has clarified that it is not necessary that a person against whom the offence under Section 3 of the PMLA is alleged must also be shown as the accused in the scheduled offence.

Tags : SUPREME COURT   PMLA   SCHEDULED OFFENCE  

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