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Telangana High Court: Members Without Legal Experience Can Form Part of Adjudicating Authority - (13 Feb 2024)

CRIMINAL

Telangana High Court has held that the 'adjudicating authority' constituted under Section 6 of the Prevention of Money Laundering Act, 2002 (PMLA) can be a body consisting of a single individual who need not have experience in the field of law.

Tags : TELANGANA HIGH COURT   ADJUDICATING AUTHORITY   SECTION 6 OF PMLA  

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