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Bom HC: Detention Under MCOCA Must be Terminated if Competent Authority Denies Sanction to Prosecute - (01 Apr 2024)

CRIMINAL

Bombay High Court has held that once the competent authority declines to grant sanction under Sec. 23(2) of the Maharashtra Control of Organised Crimes Act, 1999 (MCOCA), the extended period for completion of investigation, would terminate on the day, competent authority declines to grant sanction.

Tags : BOMBAY HIGH COURT   SECTION 23(2) MCOCA   COMPETENT AUTHORITY   DETENTION  

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