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Delhi High Stays Judgement Related to Investigation Under PMLA - (22 Feb 2024)

CRIMINAL

Delhi High Court has stayed a judgement which held that in cases where investigation is going under Prevention of Money-Laundering Act, 2002 (PMLA) for more than 365 days and it doesn’t result in any proceedings then seized property shall be returned as such seizure shall be confiscatory in nature.

Tags : DELHI HIGH COURT   PMLA   SEIZED PROPERTY  

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