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Delhi High Court: Political Parties Can be Covered Under the Ambit of PMLA - (10 Apr 2024)

CRIMINAL

Delhi High Court after analyzing Section 70 of the Prevention of Money Laundering Act, 2002(PMLA) and Section 2(f) and 29A of the Representation of Peoples Act, 1951, has observed that a political party can be covered under the ambit of Prevention of Money Laundering Act.

Tags : DELHI HIGH COURT   SECTION 70 PMLA   SECTION 2(F) OF RP ACT   SECTION 29A OF RP ACT  

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