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SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint - (17 May 2024)

CRIMINAL

SC has observed that after cognizance is taken of offence punishable under Prevention of Money Laundering Act, 2002 (PMLA) based on a complaint under Section 44, Enforcement Directorate (ED) is powerless to exercise powers under Section 19 to arrest the person shown as accused in the complaint.

Tags : SUPREME COURT   ENFORCEMENT DIRECTORATE   PMLA  

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