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SC: Regarding Procedure for Summoning Persons, PMLA Prevails Over CrPC - (10 Sep 2024)

CRIMINAL

SC has observed that having regard to conjoint reading of Section 71 & 65 of the PMLA as also Section 4(2) & 5 of CrPC, there remains no doubt that provisions of PMLA will have the effect notwithstanding anything inconsistent therewith contained in any other law, including provisions of Cr.P.C.

Tags : SUPREME COURT   CRPC   PMLA  

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