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Mad. HC: Jail is The Rule And Bail an Exception Under The Prevention of Money Laundering Act - (29 Feb 2024)

CRIMINAL

Madras High Court has held that Section 45 of the Prevention of Money Laundering Act turns the principle of bail is the rule and jail is the exception on its head. Under the Act’s regime jail is the rule and bail is the exception.

Tags : MADRAS HIGH COURT   SECTION 45 OF PMLA   BAIL  

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