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Ker. HC: Authorities Cannot Proceed Against Assets Not Related to Money Laundering Under PMLA - (02 Jul 2024)

CRIMINAL

Kerala High Court has held that the purpose of PMLA is to remove tainted money and also to initiate proceedings against proceeds of crime. Such a provision cannot be used to enable authorities to proceed against properties that are unconnected with any of the criminal activity in question.

Tags : KERALA HIGH COURT   PMLA   TAINTED MONEY   PROCEEDS OF CRIME  

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