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Delhi HC: Enforcement Director Can't Act as 'Super Investigator' - (24 May 2016)

Delhi High Court while hearing the pleas filed by Himachal Pradesh Chief Minister Virbhadra Singh and others in connection with a money laundering case has observed that Enforcement Directorate cannot act as "super investigator".

Tags : DELHI HIGH COURT. VIRBHADRA SINGH   MONEY LAUNDERING CASE  

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