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SC: Benefit of Proviso to S.45 of PMLA Can’t be Denied to Woman Merely Because She is Well Educated - (28 Aug 2024)

CRIMINAL

Supreme Court has observed that merely because a woman is highly educated, or sophisticated or a Member of Parliament or a Member of Legislative Assembly, she should not be denied the benefit to proviso to Section 45(1) of PMLA Act, 2002.

Tags : SUPREME COURT   S. 45 OF PMLA   WELL EDUCATED  

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