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Supreme Court: No Bar on Granting Bail Under Section 45 PMLA if There is Delay in Trial - (20 Mar 2024)

CRIMINAL

Supreme Court has held that there is no bar on granting bail under Section 45 of the Prevention of Money Laundering Act, 2002 (PMLA) if there is a long incarceration and delay in trial.

Tags : SUPREME COURT   S. 45 OF PMLA   DELAY   BAIL  

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