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Supreme Court: Actual Statement Made by Person in the Court is Evidence Before Court - (16 Apr 2024)

LAW OF EVIDENCE

Supreme Court has observed that a statement made by a person in the Court itself is to be considered as evidence before the Court and not the statement that has been recorded under Section 50 of the Prevention of Money Laundering Act (PMLA), 2002.

Tags : SUPREME COURT   SECTION 50 OF PMLA   EVIDENCE  

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