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SC: Once Special Court has Taken Cognizance of Complaint, ED Cannot Arrest Accused u/s 19 of PMLA - (30 Jul 2024)

CRIMINAL

SC while granting bail to an accused in a complaint of money laundering filed by the ED, has observed that after the special court has taken cognizance of a complaint, ED cannot arrest an accused under Section 19 of Prevention of Money Laundering Act, 2002.

Tags : SUPREME COURT   MONEY LAUNDERING   SPECIAL COURT  

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