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PIL Seeking ‘Authoritative Interpretation’ of Section 66 PMLA Refused by Delhi High Court - (29 Apr 2024)

CRIMINAL

Delhi High Court has refused to entertain a Public Interest Litigation (PIL) that sought an authoritative interpretation of Section 66 of the Prevention of Money Laundering Act, 2002. The Court granted liberty to the petitioners to raise the issue before appropriate courts.

Tags : DELHI HIGH COURT   PUBLIC INTEREST LITIGATION   AUTHORITATIVE INTERPRETATION  

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